Report No. 26
22. Publication of order of adjudication.-(1) Notice of every order of adjudication stating the name, address and description of the insolvent, the date of the presentation of the petition, the date of the adjudication, the period within which the insolvent shall apply for his discharge, and the court by which the adjudication is made, shall be published in the Official Gazette and in such other manner as may be prescribed.
[Section 30, P.A.] [Cf. section 20, P.T.A.]
(2) A copy of the Official Gazette containing an order of adjudication shall be conclusive evidence of the order having been duly made and of its date.
[New] [Cf. section 116(2), P.T.A.] [Cf. section 137, English Actread with section 37]
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