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 433 in Rajasthan Insolvency Rules 433. Appointment of Collector as Receiver. - A Court before appointing the Collector a receiver under section 20 of 56. shall give the Collector sufficient time to obtain the orders of the higher revenue authorities.
