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Union of India - Section

Section 19 in The Provincial Insolvency Act, 1920

19. Procedure on admission of petition

(1)Where an insolvency petition is admitted, the Court shall make an order fixing a date for hearing the petition.
(2)Notice of the order under sub-section (1) shall be given to creditors in such manner as may be prescribed.
(3)Where the debtor is not the petitioner, notice of the order under sub-section (1) shall be served on him in the manner provided for the service of summons.