Section 208(18) in Civil Court Rules of the High Court of Judicature at Patna
(18)In any case in which it shall appear from the debtor's statement that there are numerous claims for wages by workmen and others employed by the debtor, it shall be sufficient if one proof for all such claims is made either by the debtor or by some other person on behalf of all such creditors. Such proof should be in Form No. (M) 28.Procedure where the Debtor is a Firm.
