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State of Rajasthan - Section

Section 456 in Rajasthan Insolvency Rules

456. Sale of immovable property of insolvent.

- If no Receiver is appointed and the court, in exercise of its powers under section 58 of the Act, sells any immovable property of the insolvent, the deed of sale of the said property shall be prepared by the purchaser at his own cost and shall be signed by the Presiding Officer of the court. The costs of registration, if any, will also be borne by the purchaser.Dividends