The Administrator - General Act, 1913
18.Disposal of fees.
- All expenses which might be retained or paid out of
the trust fund, if the Official Trustee were a private trustee, shall be so retained or paid, and any
fees leviable under this Act shall be retained or paid in like manner as and in addition to such
expenses.
- The Official Trustee shall transfer and pay to such authority and in such
manner and at such times as the Government may prescribe, all fees received
by him under this Act, and the same shall be carried to the account and credit
of the Government 3***.
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