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State of Uttar Pradesh - Section

Section 9 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

9. [Section 9].

- When a copy of a notice published under section 9 (2) is to be sent by registered post to every creditor named by the applicant in his statement submitted under section 8 (1) the expenses of so doing shall be paid by the applicant.