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 462] [Entire Act] State of Rajasthan - Subsection Section 462(2) in Rajasthan Insolvency Rules (2)any other decision or order against which a party or receiver signifies in writing to the court his intention to appeal from.
