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

State of Punjab - Subsection

Section 1st(b) in The Punjab Insolvency Rules

(b)"Official Receiver" means ________________, son of _____________, caste________________, resident of ____________________, in the ______district of the Punjab/Haryana/U.T., Chandigarh at present holding the office of Official Receiver in the __________________district of the _______________Punjab/Haryana/U.T., Chandigarh.