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 58] [Entire Act] State of Rajasthan - Subsection Section 58(vi) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (vi)The amount of un-secured debt which each person owes to any other person with the rate of interest.
