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State of Rajasthan - Section

Section 677 in Rules of the High Court of Judicature for Rajasthan, 1952

677. Form of proxy to be sent with notice.

- A form of proxy shall be sent to the creditors and contributories with the notice summoning the meeting. Neither the name nor description of the Official Liquidator nor of any other person shall be printed or inserted in the body of any form so sent.