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] [Entire Act] State of Rajasthan - Section Section 425 in Rajasthan Insolvency Rules 425. Notice under section 50. - The notice to be given by the court under section 50 shall be served on the creditor or his pleader or shall be sent through the post by registered letter.
