Section 567 in Rules of the High Court of Judicature for Rajasthan, 1952
567. Procedure on winding up order.
- When an order for the winding up of a company by or under the supervision of the Court has been made-(a)the petitioner or his Advocate shall forthwith send to the Registrar of Joint Stock Companies, a notice in the prescribed form together with a certified copy of the winding-up order, and(b)the Registrar of the Court shall, except where a liquidator is appointed simultaneously forthwith send to the official receiver a notice in the prescribed form informing him that the order has been pronounced.
