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State of Rajasthan - Section

Section 563 in Rules of the High Court of Judicature for Rajasthan, 1952

563. Petition not to be withdrawn before date fixed for hearing.

- An application for leave to withdraw a petition for winding-up which has been advertised in accordance with the provisions of rule 556 shall not be heard at any time before the date fixed in the advertisement for the hearing of the petition.