Section 602 in Rules of the High Court of Judicature for Rajasthan, 1952
602. Report to be made to Court.
- As soon as possible after the meeting of the creditors and contributories held in accordance with [section 178-A] [Companies Act. 1913 repealed by Act No. 1 of 1956. section 178-A of the old Act is analogous to section 464 of the new Act.] of the Act the Official Liquidator shall report the result of such meeting to the Court.
