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 2] [Entire Act] State of Rajasthan - Subsection Section 2(g) in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976 (g)"proceeding" means any proceeding in a civil court started on a plaint, petition of appeal, application or otherwise;
