Section 713 in Rules of the High Court of Judicature for Rajasthan, 1952
713. Statements under sections 208-D and 209-G of the Act.
- The statement to be laid before the meeting summoned under [sections 208-D and 209-G] [Companies Act 1913 repealed by Act No. 1 of 1956. sections 208-D and 209-G are antilogous to sections 986 and 503 of the new Act.] of the Act shall, in the case of the first statement, be a statement similar in all respects to the first statement filed in Court or with the Registrar of Joint Stock Companies, as the case may be, under rule 711 and subsequent statements shall be similar in form to the first statement, but shall commence at the date when the last previous statement terminated and be brought down to the end of twelve months from such date.
