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State of Rajasthan - Section

Section 442 in Rajasthan Insolvency Rules

442. Monthly statements of the work done by the Receiver

- The Receiver shall, on the first working day of each month, file in the court a brief statement (Ret. 12) of the work done by him in the previous month and the dates on which the work was done. In case of sales he shall also give a complete list of the properties sold by him, their estimated values and the prices actually received for them at the sales.Maintenance of Accounts By Official Receivers.