Section 695 in Rules of the High Court of Judicature for Rajasthan, 1952
695. Deposition at private examination.
(1)The Official Liquidator may attend in person any examination of a witness under [section 195] [Companies Act 1913 repealed by Act No. 1 of 1956. section 195 of the old Act is analogous to section 477 of the new Act.] of the Act, on whosoever application the same has been ordered, and may take notes of the examination for his own use, and put such questions to the persons examined as the Court may allow.(2)The notes of the deposition of a person examined under section 195 of the Act, or under any order of the Court, other than the notes of the deposition of a person examined at a public examination under [section 196 ] [Companies Act 1913 repealed by Act No. 1 of 1956. section 195. 196 of the old Act is analogous to section 477. 478 of the new Act.]of the Act, shall not be filed, or be open to the inspection of any creditor, contributory' or other person, except the Official Liquidator, unless and until the Court shall so direct. The Court may from time to time give such general or special direction as it may think fit as to the custody and inspection of such notes and the furnishing of copies thereof or extracts therefrom.Section -IArrest and Commitment
