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State of Punjab - Section

Section 6 in The Punjab Insolvency Rules

6. Persons entitled to inspect proceedings and fees for inspection.

- All insolvency proceedings may be inspected by the Receiver, the debtor, and any creditor, who has proved, or any legal representative on their behalf at such times and subject to the same rules as other court records (vide Volume IV, Chapter 16 - Records) provided that no fee shall be charged for inspection made by the Receiver.Notices