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 160] [Entire Act] State of Rajasthan - Subsection Section 160(4) in The General Rules (Civil), 1986 (4)An insolvency case wherein an order of adjudication has been made, shall not be deemed to be completed until the insolvent is discharged.
