Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 18] [Section 19] [Entire Act] Union of India - Subsection Section 19(1) in The Provincial Insolvency Act, 1920 (1)Where an insolvency petition is admitted, the Court shall make an order fixing a date for hearing the petition.
