Section 711 in Rules of the High Court of Judicature for Rajasthan, 1952
711. Liquidator's statement under section 244.
- Statements with respect, to the proceedings in and the position of a liquidation of a company under [section 244 of the Act] [Companies Act 1913 repealed by Act No. 1 of 1956. section 244 of the old Act is analogous to section 555 of the new Act.] shall, until the winding up is completed, be filed in Court with the Registrar of Joint Stock Companies, as the case may be, once in each year at intervals of twelve months as follows:-(a)The first statement commencing at the date when a liquidator was first appointed and brought down to the end of twelve months from the commencement of the winding up, shall be filed within thirty days from the expiration of such twelve months, or within such extended period as the Judge may sanction, and the subsequent statements, shall be filed at intervals of twelve months, each statement being brought down to the end of the twelve months for which it is filed.(b)If a liquidator resigns he must file a statement up to the date of his resignation.(c)Every statement shall be in the prescribed form and shall be verified by an affidavit in prescribed form.
