17. Notices should be issued or published a fortnight before date.
- Every notice issued under rules 7, 8, 11 and 12 shall be published or issued at least 14 days before the doing of the act of which warning is given in such notice.Mode of recovery of cost of service stamps. - Note. - Every notice is to be sent by registered post with acknowledgement due. Service stamps should ordinarily be used and the cost thereof drawn from the deposit made under Rule 55 of this Chapter or from the funds of the Estate concerned and credited to "065 - Other Administrative Services - Administration of Justice - Other Receipts" with full details of recoveries entered in the Treasury Challan or repayment voucher, as the case may be.Receivers and Interim Receivers
