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State of Rajasthan - Section

Section 654 in Rules of the High Court of Judicature for Rajasthan, 1952

654. Disposal of claim.

- Where any proof is lodged pursuant to such notice, the Official Liquidator shall in relation to the admission or rejection thereof, act in accordance with rule 625. The Official Liquidator shall apply, if necessary, to vary the list of creditors settled by the Court.