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State of Punjab - Section

Section 16 in The Punjab Insolvency Rules

16. Court's discretion to adopt any other mode of service.

- In addition to the methods of publication prescribed in these rules, the notices issued thereunder may be served in the discretion of the Court in such other manner as the Court may direct, for instance, by affixing copies on the Court house or by beat of drum in the village where the insolvent resides.