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State of Rajasthan - Section

Section 428 in Rajasthan Insolvency Rules

428. Certificate of a notice having been duly posted.

- A certificate of an officer of the court or of the official Receiver or an affidavit by a Receiver that any of the notices referred to in the preceding rules has been duly posted accompanied by the post office receipt shall be sufficient evidence of such notice having been duly sent to the person to whom the same was addressed.