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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Rajasthan - Subsection

Section 443(4) in Rajasthan Insolvency Rules

(4)When income of zamindari property is collected through the collecting agent, he shall keep a progressive total on the counterfoils of receipts referred to in clause (iii) of sub-rule (12), and remit in tact all such collections to the official Receiver as such intervals as may be fixed by the court.