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State of Rajasthan - Section

Section 449 in Rajasthan Insolvency Rules

449. Filing of an insolvency petition by a firm of debtors.

- Where a firm of debtors file an insolvency petition, the same shall contain the name in full of the individual partners and, if such petition is signed in the firm’s name the petition shall be accompanied by an affidavit made by the partner who signs the petition showing that all the partner concur in the filing of the same.