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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Rajasthan - Subsection

Section 443(14) in Rajasthan Insolvency Rules

(14)In the case of auction held by recognized firms of auctioneers, the list mentioned above may be dispensed with but a sale accounts should be obtained from the auctioneer and kept on record. It may also be dispensed with under the special orders of the Insolvency Judge when the property sold is movable and consists of petty items.Register of Book Debts.