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State of Rajasthan - Section

Section 574 in Rules of the High Court of Judicature for Rajasthan, 1952

574. Notification.

- Any creditor or contributory may, on the day fixed for such Official Liquidator, and every nomination shall be in writing signed by the nominator and nominee and contain an undertaking by the nominee that he will furnish such security, as the Judge may order. The nomination shall be in the prescribed form.