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State of Rajasthan - Section

Section 430 in Rajasthan Insolvency Rules

430. Registration envelopes to be supplied by the parties.

- The insolvency clerk shall not receive any money for issuing registered letters, etc. under any of the aforesaid rules, but registration envelopes for the purpose shall be supplied by the parties and the postal receipts of registered letters, etc. shall be placed on the record and noted in the index.