Report No. 26
89. Official Assignee to be a corporation sole.-(1) The Official Assignee shall be a corporation sole by the name of the Official Assignee of (naming the particular place), and as such Official Assignee shall have a perpetual succession and an official seal, and may sue and be sued in his corporate name, and may hold property of every description, make contracts, enter into any engagements binding on himself and his successors in office, and do all other acts necessary or expedient to be done in the execution of his office.
[New] [Cf. section 83, part, P.T.A. Cf. section 77A, P.T.A., inserted in Bombay and Madras. Cf. section 76, English Act.]
(2) In all suits or proceedings by or against such Official Assignee, there shall be inserted after his official title the description "as Official Assignee of the property of.......... an insolvent (naming the particular insolvent)".
[New] [Cf. section 83, part, P.T.A.]
90. Power to administer oath.-An Official Assignee may, for the purpose of affidavits, verifying proofs, petitions or other proceedings under this Act, administer oaths.
[Cf. section 78, P.T.A.]
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