9. Manner of notifying, order of adjudication and orders cancelling adjudication.
- Notices of order of adjudication under section 30 shall be published in the official gazette and may also be published in such newspaper or newspapers as the court may think fit. When the debtor is a Government servant, a copy of the order shall be sent to the head of the office in which he is employed.The same procedure shall be followed in regard to notice of orders, annulling adjudication under section 37(ii).
