Section 558 in Rules of the High Court of Judicature for Rajasthan, 1952
558. Copies of petition to be supplied.
- Every contributory or creditor of the company shall be entitled to be furnished by the petitioner or his Advocate, if any, with a copy of the petition, and of the affidavit in support thereof, within twenty four hours after requiring the same, on payment at the rate of eight annas per folio of 90 words for such copy.Hearing of Petition
