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 593 in Rules of the High Court of Judicature for Rajasthan, 1952 593. Separate books of account if business of company carried on. - Where the liquidator is authorised to carry on business of the company, he shall keep separate books of accounts in respect of such business.
