Section 569 in Rules of the High Court of Judicature for Rajasthan, 1952
569. Advertisement and service of winding up order.
- Every order for the winding up of a company, unless the Judge otherwise directs, shall, within the twenty-one days after the date thereof, advertised, once in the Gazette of India and once in the Rajasthan Gazette. The said order shall also be published in such newspaper or newspapers and be served upon such person and in such manner, as the Judge may direct. The advertisement shall be in the prescribed form.The estimated cost of the aforesaid advertisement shall be deposited in Court by the petitioner or by the substituted petitioner, as the case may be, within seven days of the making of the order.
