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 67 in The Punjab Insolvency Rules 67. Audit result to be sent to Insolvency Judge and High Court. - The result of the audit will be communicated in audit and inspection notes to the Insolvency Judge and High Court of Punjab and Haryana, Chandigarh.
