Section 544 in Rules of the High Court of Judicature for Rajasthan, 1952
544. Certificate as to creditors.
- The result of the settlement of the list of creditors shall be stated in a certificate which shall be prepared by the Advocate of the company and signed by the Judge. Such certificate shall state what debts or claims, if any, have been disallowed, the debts or claims, if any, the amount of which allowed, the debts or claims, if any, the amount of which has been fixed by enquiry under section 59 of the Act and these rules and the debts and claims, if any, which are admitted by the company and shall show which of the creditors have consented to the proposed reduction and the total amount due to them and which of the debts or claims, if any, the company is willing to appropriate: it shall not be necessary to show in the certificate the names of creditors who are not entitled to be entered in the list or show the several amounts of the debts or claims of the persons who have consented to the proposed reduction.The costs of the appearance of a creditor shall be in the discretion of the Judge.
