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[Cites 0, Cited by 0] [Section 1st] [Entire Act]

State of Punjab - Subsection

Section 1st(c) in The Punjab Insolvency Rules

(c)"Property" includes cash, coin, currency notes, stock notes, cheques, postal money orders, hundies, promissory notes, bills of exchange, Government and other securities, script, shares, bullion, jewellery, precious stones, crops, cattle, documents, records, accounts, vouchers, books, papers and all other property whatsoever both movable and immovable.