Section 718 in Rules of the High Court of Judicature for Rajasthan, 1952
718. A claim to any moneys paid in the Reserve Bank to be by petition.
- An application by a person claiming to be entitled to any part of the moneys paid into the Reserve Bank by a liquidator in accordance with [section 244-B] [Companies Act 1913 repealed by Act No. 1 of 1956, section 244-B of the old Act is analogous to section 555 of the new Act] of the Act shall be made by petition.Termination of winding up proceedings
