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Union of India - Section

Section 30 in The Provincial Insolvency Act, 1920

30. Publication of order of adjudication

.Notice of an order of adjudication stating the name, address and description of the insolvent, the date of the adjudication, the period within which the debtor shall apply for his discharge, and the Court by which the adjudication is made, shall be published in the Official Gazette and in such other manner as may be prescribed.Proceedings consequent on order of adjudication