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] [Section 465] [Entire Act] State of Rajasthan - Subsection Section 465(c) in Rajasthan Insolvency Rules (c)be discharged subject to the following conditions as to his future earnings after acquired property and income.
