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[Cites 0, Cited by 0] [Section 567] [Entire Act]

State of Rajasthan - Subsection

Section 567(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)the petitioner or his Advocate shall forthwith send to the Registrar of Joint Stock Companies, a notice in the prescribed form together with a certified copy of the winding-up order, and