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State of Rajasthan - Section

Section 420 in Rajasthan Insolvency Rules

420. Insolvency petition.

- Every insolvency petition be entered in the Register of Insolvency Petitions (Reg. 51) to be maintained in all Courts exercising Insolvency Jurisdiction and shall be given a serial number in the register and all subsequent proceedings in the same matter shall bear the same number. The person presenting the petition shall file a copy also for the receiver.