Section 5(2) in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
(2)Such notice shall not be invalidated by reason only that the sum specified in the notice as the amount due exceeds the amount actually due, unless the debtor within the time allowed for payment gives notice to the creditor that he disputes the validity of the notice on the ground of such mis-statement ; but if the debtor does not give such notice, he shall be deemed to have complied with the insolvency notice, if within the time allowed he takes such steps as would have constituted a compliance with the notice had the actual amount due been correctly specified therein." and(c)in sub-section (2) of section 79, after clause (a), the following clause shall be inserted, namely :-"(aa) the form of insolvency notice and the manner in which it may be served ;"
