Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 439 in Rajasthan Insolvency Rules

439. A creditor may apply for copy of the Receiver’s Account.

- Any creditor who has proved his debt may apply to the court for a copy of the Receiver’s accounts (or any part thereof) relating to the estate, as shown by the cash book up to date and shall be entitled to such copy on payment of the charges laid down in the rules of this court regarding the grant of copies. No court fee will be required for such copies.