Section 737 in Rules of the High Court of Judicature for Rajasthan, 1952
737. Application for inspection of records.
- The Reserve Bank of India may apply to the Judge for the time being dealing with the proceedings for the winding up of a Banking Company or to such other Judge as the Chief Justice may direct, for permission to inspect the records of the Banking Company or of the High Court in the matter of the Banking Company, and such permission may be granted by the Judge in his discretion.
