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State of Punjab - Section

Section 14 in The Punjab Insolvency Rules

14. Manner of notifying date of hearing of discharge applications.

- Notices of the date of hearing of applications for discharge under section 4(1) shall be published in the official gazette and may also be published in such newspapers as the Judge may direct, and copies shall be sent by Registered post to all creditors, whether they have proved or not, or served on them in the manner prescribed for service of summons, as the Court thinks fit.