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[Cites 0, Cited by 0] [Section 585] [Entire Act]

State of Rajasthan - Subsection

Section 585(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)In any case in which the leave of the Judge is given under sub-rule (1), all costs of obtaining such leave shall be borne by the person in whose interest such leave is obtained, and shall not be payable out of the company's assets.Banking Account and Investment by Official Liquidator