Section 625 in Rules of the High Court of Judicature for Rajasthan, 1952
625. Disposal of claims.
- The Official Liquidator shall within two months after receiving a proof either admit or reject it wholly or in part and shall thereupon inform those creditors whose claim he wholly admits of his decision in respect of such claims. If he rejects the proof, he shall state in writing to the creditor the grounds of such rejection.
