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State of Punjab - Section

Section 68 in The Punjab Insolvency Rules

68. Audit and Inspection notes how to be dealt with. - The Insolvency Judge should deal promptly with the audit and inspection notes.

The Official Receiver's report on these notes should be submitted in the following form :-
(1)Nature of objection.
(2)Official Receiver's remarks.
(3)Remarks by the Insolvency Judge.
(4)Order of the District Judge.