Section 18A(3) in Presidency-towns Insolvency Act, 1909
(3)Notice of the order annulling an adjudication under sub-section (1) shall be published in the [Official Gazette] [Added by by Presidency-towns Insolvency (Amendment) Act, 1927(19 of 1927), section 3.] and in such other manner as may be prescribed.] [Section 9 re-numbered as sub-section (1) thereof by Act 28 of 1978, section 2 which was thereafter repealed by section 2 and schedule 1 of the Repealing and Amending Act, 1988 (29 of 1988)]
