Section 550 in Rules of the High Court of Judicature for Rajasthan, 1952
550. Directions at hearing.
- When the petition comes on for hearing, the Judge may, if he thinks fit, give such directions, as may seem proper in order to secure, in manner provided by section 59 of the Act, the payment of the debts or claims of any creditors who do not consent to the proposed reduction: and the further hearing of the petition may be adjourned for the purpose of carrying any such directions into effect.
