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State of Rajasthan - Section

Section 421 in Rajasthan Insolvency Rules

421. Inspection of insolvency proceedings.

- All insolvency proceedings may be inspected by the Receiver, the debtor, and any creditor who has tendered proof of his debt, or any legal practitioner on their behalf at such times and subject to the same rules as other court recordsNo fee shall be charged for inspections made by a receiver.Notices