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State of Rajasthan - Section

Section 696 in Rules of the High Court of Judicature for Rajasthan, 1952

696. To whom warrant may be addressed.

- A warrant of arrest or any other warrant issued under the provisions of the Act and these Rules, shall be addressed to the proper officer of the Court or of such other Court, whether such Court has jurisdiction to wind up a company or not, as the Court may in each case direct.