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 0] [Section 58] [Entire Act] State of Punjab - Subsection Section 58(13) in The Punjab Insolvency Rules (13)Official Receiver shall be Secretary of the Committee. - The Official Receiver shall ordinarily act as the Secretary of the Committee and maintain a record of its proceedings in a bound register.
