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Report No. 14 Section J Insolvency Jurisdiction 158. Are you in favour of the continuance of the two differing procedures which at present govern insolvency in the Presidency Towns and outside? 159. Have you any suggestions to make in regard to improvements in the (administration of the estates of insolvents? Are there undue delays in such administration? If so, what remedies would you suggest to obviate the delays? 160. Are the existing provisions relating to compositions and schemes of arrangement satisfactory? Are these provisions taken advantage of by creditors and insolvents? Have you any alterations to suggest? 161. Is the method of appointment of Official Receivers in your State satisfactory? Are these Receivers efficient in the discharge of their duties? Would you be in favour of conferring greater powers on these Receivers?    |
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