Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 443] [Entire Act] State of Rajasthan - Subsection Section 443(6) in Rajasthan Insolvency Rules (6)The cash in the hands of the Official Receiver shall not exceed the amount fixed by the Court to meet emergent petty expenses.
