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 0] [Entire Act] State of Punjab - Section Section 12 in The Punjab Insolvency Rules 12. Service of notice under section 64. - The notice to be issued by the Receiver under section 64 before the declaration of a final dividend to the person whose claims to be creditors have been notified, but not proved, shall be sent through the post by registered letter.
