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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(iii) in The Punjab Insolvency Rules

(iii)If a Receiver has been appointed in an insolvency proceedings in which the Court makes an order approving a proposal under section 39, the remuneration to be paid to the Receiver shall be fixed by the Court, and the order approving the proposal shall make provisions for payment of the remuneration and shall be subject to the payment thereof.