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State of Punjab - Section

Section 20 in The Punjab Insolvency Rules

20. Schedule of creditors & all subsequent entries in it to be notified to Receiver.

- As soon as the Schedule of creditors has been framed, a copy thereof shall be supplied to the Receiver or Interim Receiver, as the case may be, and all subsequent entries and alterations made therein, shall be communicated to the Receiver or the Interim Receiver.