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 458] [Entire Act] State of Rajasthan - Subsection Section 458(iv) in Rajasthan Insolvency Rules (iv)The court shall examine the debtor as to his affairs but shall not be found to call a meeting of creditors, but the creditors shall be entitled to be heard and to cross-examine the debtor.
