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 460 in Rajasthan Insolvency Rules 460. Cost to be allowed out of the estate. - No costs incurred by a debtor on, or, incidental to, application to approve of a composition or scheme shall be allowed out of the estate if the court refused to approve the composition or scheme.
