Section 79(2)(a) in The Provincial Insolvency Act, 1920

[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(a) in The Provincial Insolvency Act, 1920

(a)[ the form of the insolvency notice under clause (a), and the manner in which such notice may be served under clause (b), of sub-section (3) of section 6;] [Section 79(2)(a) renumbered as Clause (aa) and Clause (s) inserted before Clause (aa) as so renumbered by Act 28 of 1978, Section 3 (w.e.f. 1.9.1979).]

(aa)[] [Section 79(2)(a) renumbered as Clause (aa) and Clause (s) inserted before Clause (aa) as so renumbered by Act 28 of 1978, Section 3 (w.e.f. 1.9.1979).] for the appointment and remuneration of receivers (other than Official Receivers), the audit of the accounts of all receivers and the costs of such audit,

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Union of India - Subsection

Section 79(2)(a) in The Provincial Insolvency Act, 1920