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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Rajasthan - Subsection

Section 465(d) in Rajasthan Insolvency Rules

(d)The particulars required.-
(i)Where a petition has been dismissed, reasons for such dismissal.
(ii)where the debtor has previously been adjudged an insolvent, concise particulars of the insolvency including a statement whether any previous adjudication has been annulled and if so the grounds therefor verification clause as in plaints.