Section 7 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935
7.
Notices under sub-section (2) of section 31 of the Act shall be served upon the creditor by registered letter, acknowledgement due, at the expense of the debtor [Vide Punjab Government Notification No. 2461-J : 36-16796, dated the 16th May, 1936].Rules for the appointment of Chairman and Members of Debt Conciliation Boards
