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State of Punjab - Section

Section 35 in The Punjab Insolvency Rules

35. Proof of wages of workmen etc., employed by the debtor.

- In any case in which it appears 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 proofs should be in Form No. 7.Dividends