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 17] [Section 19] [Entire Act] Union of India - Subsection Section 19(2) in The Provincial Insolvency Act, 1920 (2)Notice of the order under sub-section (1) shall be given to creditors in such manner as may be prescribed.
