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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(16) in Civil Court Rules of the High Court of Judicature at Patna

(16)In any case in which a meeting of creditors is necessary and in any case in which the debtor proposes a composition or scheme under Section 38, the Receiver shall give seven days' notice to the debtor and every creditor of the time and place appointed for each meeting. Such notices shall be served by registered post.