Section 715 in Rules of the High Court of Judicature for Rajasthan, 1952
715. Declaration of solvency.
- The declaration of solvency under [section 207] [Companies Act 1913 repealed by Act No. 1 of 1956. section 207 is analogous to section 483 of the new Act.] of the Act shall be in the prescribed form.Notice of appointment of liquidator in a voluntary winding-up.
