Section 23(3) in Presidency-towns Insolvency Act, 1909
(3)Notice of the order annulling an adjudication shall be published [* * *] [The words 'in the Gazette of India and' were omitted by Government of India (Adoption of Indian Laws) Orders 1937.] in the [Official Gazette] [Substituted for the words 'Local official Gazette' by Government of India (Adoption of Indian Laws) Orders 1937. ] and in such other manner as may be prescribed. Proceedings consequent on order of adjudication
