Section 79(2) in The Provincial Insolvency Act, 1920
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide(a)[ the form of the insolvency notice under clause (a), and the manner in which such notice may be served under clause (b), of sub-section (3) of section 6;] [Section 79(2)(a) renumbered as Clause (aa) and Clause (s) inserted before Clause (aa) as so renumbered by Act 28 of 1978, Section 3 (w.e.f. 1.9.1979).](aa)[] [Section 79(2)(a) renumbered as Clause (aa) and Clause (s) inserted before Clause (aa) as so renumbered by Act 28 of 1978, Section 3 (w.e.f. 1.9.1979).] for the appointment and remuneration of receivers (other than Official Receivers), the audit of the accounts of all receivers and the costs of such audit,(b)for meetings of creditors,(c)for the procedure to be followed where the debtor is a firm, [*] [The word "and" omitted by Act 39 of 1926, Section 6.](d)for the procedure to be followed in the case of estates to be administered in a summary manner, [and [Inserted by Act 39 of 1926, Section 6.](e)for any matter which is to be or may be prescribed.]
