Section 716 in Rules of the High Court of Judicature for Rajasthan, 1952
716. Notice of appointment of liquidator in a voluntary winding up.
- The notice of appointment of liquidator in a voluntary winding up to be filed with the Registrar of Companies under [section 214] [Companies Act 1913 repealed by Act No. 1 of 1956. section 214 is analogous to section 516 of the new Act.] of the Act shall be in the prescribed form.Unclaimed funds and undistributed assets in the hands of a liquidator in a voluntary winding up.
