Section 20 in Presidency-towns Insolvency Act, 1909
20. Advertisement of order of adjudication.
- Notice of every order of adjudication, stating the name, address and description of the insolvent, the date of the adjudication, the Court by which the adjudication is made and the date of presentation of the petition, shall be published [* * *] [The words 'in the Gazette of India and' were omitted by Government of India (Adoption of Indian Laws) Orders 1937.] in the [Official Gazette] [Substituted for the words 'Local official Gazette' by Government of India (Adoption of Indian Laws) Orders 1937. ] and in such other manner as may be prescribed.Annulment of adjudication
