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] [Section 4A] [Entire Act] State of Punjab - Subsection Section 4A(2) in The Punjab Insolvency Rules (2)The insolvency notice to be given under sub-section (2) of section 6 of the Act shall be in Form 2-A.
