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

State of Rajasthan - Subsection

Section 443(24) in Rajasthan Insolvency Rules

(24)The result of each audit shall be communicated to the court in two parts viz., (i) the objection statement, containing outstanding objections dealing with technical irregularities, omissions and defects and (ii) the audit note dealing with matters of a general and important nature, which require the particular attention of the court or higher authority.