Section 653 in Rules of the High Court of Judicature for Rajasthan, 1952
653. Notice of intention to apply for leave to dividend.
- Not less than two months before applying to the Court for leave to declare a dividend, the Official Liquidator shall give notice of his intention to do so to such creditors mentioned in the statement of affairs, as have not proved their debt. Such notice shall specify the latest date upto which proof may be lodged and such date shall not be less than fourteen days from the date of such notice.
