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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(2)(m) in Presidency-towns Insolvency Act, 1909

(m)the service of notices in proceedings under this Act;
(mm)[ the form of the insolvency notice under clause (a), and the manner in which such notice may be served under clause (b), of sub- section (3) of section 9;] [Ins. by Act 28 of 1978, s. 2 (w. e. f. 1- 9- 1979).]