Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 440 in Rajasthan Insolvency Rules

440. Composition or scheme under section 38.

- In any case in which a meeting of creditors in necessary and in any case in which the debtor proposes a composition or scheme u/s 38. the Receiver shall give at least 14 days notice to the debtor and to every creditor of the time and place appointed for each meeting. Such notices shall be served by registered post.