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State of Punjab - Section

Section 29 in The Punjab Insolvency Rules

29. Proved creditor entitled to a copy of Receiver's accounts.

- Any creditor who has proved his debt may apply to the Court for a copy of the Receiver's accounts, or any part thereof, relating to the Estate as shown by the Cash Book up to date and shall be entitled to such copy on payment of the charges laid down in the rules of this Court regarding the grant of copies.