KHETTSEY DAS, AN INSOLVENT Vs. STATE

LAWS(CAL)-1869-7-1

HIGH COURT OF CALCUTTA

Decided on July 01,1869

KHETTSEY DAS, AN INSOLVENT Appellant

VERSUS

Respondents

- (1.) I think the Commissioner has no powers, excepting those conferred by the Act. The application must, therefore, be refused.;