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State of Punjab - Section

Section 4B in The Punjab Insolvency Rules

4B. Service. - (1) The insolvency notice shall be served on the debtor personally or by registered post acknowledgement due.

(2)If the notice is refused or unserved for any other reason, it shall be published in the daily newspaper circulating in the locality in which the debtor is last known to have resided, carried on business or personally worked for gain.