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 443] [Entire Act] State of Rajasthan - Subsection Section 443(9) in Rajasthan Insolvency Rules (9)As soon as the Official Receiver takes charge of an insolvents’ property, he shall prepare an inventory thereof, and submit it for the information of the court.
