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 1] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(c) in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976 (c)no civil court shall entertain any proceeding against a scheduled debtor for the recovery of any amount of such debt, including interest, if any:
