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State of Rajasthan - Section

Section 446 in Rajasthan Insolvency Rules

446. Procedure in case of a debtor or creditor being a firm.

- Where any notice, declaration, petition or other document requiring attestation is signed by a firm of creditors or debtors in the firm’s name, the partner signing for the firm shall also add his own signature, e.g., "Radhakrishan and Co., by Jamna Lal, a partner in the said firm".