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 432 in Rajasthan Insolvency Rules 432. Appointment of a receiver. - Every appointment of a Receiver shall be by order in writing signed by the court. Copies of this order sealed with the seal of the court shall be served on the debtor, and forwarded to the person appointed.
