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 10] [Entire Act] State of Rajasthan - Subsection Section 10(ii) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957 (ii)All unsecured debts and such of the secured debts as have not been satisfied under clause (i) shall be paid pro rata.
