Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 13 in The Punjab Insolvency Rules 13. Creditors to file address for service. - When the creditors appear in Court in answer to the notice issued under section 19(2) of the Act or appear to prove their debts, they shall be required to give their addresses for service by post.
