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 648] [Entire Act] State of Rajasthan - Subsection Section 648(1) in Rules of the High Court of Judicature for Rajasthan, 1952 (1)An appeal under section 215 of the Act shall be by petition verified by affidavit on notice to the Liquidator.
