424. Notice of an order of adjudication to be also published in a local Newspaper.
- Notice of an order of adjudication under section 30 which is required by the Act to be published in the local official gazette shall also be published in such local newspaper or newspapers as the court may think fit When the debtor is a Government servant, a copy of the order shall be sent to the Head of the office in which he is employed.The same procedure shall be followed in regard to notices or orders annulling an adjudication under section 37 (2).
