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 436] [Entire Act] State of Rajasthan - Subsection Section 436(ii) in Rajasthan Insolvency Rules (ii)the total amount in current account or in fixed deposit bearing interest, in a bank in the name of the court: and
