Report No. 26
9. Appointment of interim receiver.-The court-
(a) if it is shown to be necessary for the protection of the estate, may at any time before adjudication, appoint, and
(b) when the debtor is the petitioner, shall appoint,
the Official Assignee as the interim receiver of the property of the debtor or of any part thereof, and may direct him to take immediate possession of the same, and the interim receiver shall thereupon have such of the powers conferrable on a receiver appointed under the Code of Civil Procedure, 1908 (5 of 1908), as the court may direct.
[Section 20, P.A.] [Cf. section 16, P.T.A.]
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