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State of Punjab - Section

Section 15 in The Punjab Insolvency Rules

15. Proof of Service by Post.

- A certificate of an officer of the Court or of the Official Receiver or an affidavit by a Receiver that any of the notices referred to in the preceding rule has been duly posted, accompanied by the post-office receipt, shall be sufficient evidence of such notice having been duly sent to the person to whom the same was addressed.