Section 588 in Rules of the High Court of Judicature for Rajasthan, 1952
588. Disposal of negotiable instruments.
(1)All bills, hundies notes and the other securities of a like nature payable to the company or to the Official Liquidator thereof shall, unless the Judge otherwise directs, as soon as they shall come to the hands of such liquidator to be deposited by him with such bank for the purpose of being presented for acceptance and payment or for payment only, as the case may be.(2)No bills, hundies, notes or other securities deposited as aforesaid shall be delivered out save upon a request signed by the Official Liquidator and countersigned by such person as is hereinafter mentioned in rule 589.
