Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 705] [Entire Act] State of Rajasthan - Subsection Section 705(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)Different times or places may if thought expedient by the liquidator, be appointed for the meetings of creditors and contributories respectively.
