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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(3) in The Punjab Insolvency Rules

(3)A Committee of Inspection shall meet at such time as they shall, from time to time, appoint, and failing such appointment at least once a month, and the Official Receiver or any two members of the Committee may call a meeting as and when necessary.