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 434(2)] [Section 434] [Entire Act] State of Rajasthan - Subsection Section 434(2)(iii) in Rajasthan Insolvency Rules (iii)where a composition is proved under section 38 and the remuneration payable to the Receiver under clause (1) of the rule appears insufficient.