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 1] [Section 26] [Entire Act] Union of India - Subsection Section 26(2) in Presidency-towns Insolvency Act, 1909 (2)With respect to the summoning of and proceedings at a meeting of creditors the rules in the First Schedule shall be observed.
