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[Cites 0, Cited by 0] [Section 443(12)] [Section 443] [Entire Act]

State of Rajasthan - Subsection

Section 443(12)(ii) in Rajasthan Insolvency Rules

(ii)A Bahi-khata in the prescribed from (Reg. 33) in which all demands on account of account of current and arrear rents, sayar and manorial dues, etc., shall be recorded.