Section 208(4) in Civil Court Rules of the High Court of Judicature at Patna
(4)Notice for an order fixing the date of the hearing of a petition under Section 19(1) shall be forwarded by registered post to each creditor to the address given in the petition. Such notice, where the Court so directs, may, in addition, also be published in the local official Gazette or in some selected newspapers, or in both. The same procedure shall be followed in respect of notices of the date for consideration of a proposal for composition or scheme of arrangement under Section 38 (i).
