Section 603 in Rules of the High Court of Judicature for Rajasthan, 1952
603. Directions where contributories and creditors differ.
- When there is a difference between the determinations of the meetings of the creditors and contributories, the Judge shall on the application of the Official Liquidator fix a time and place for consideration of the resolutions and determinations and make such order, as may be necessary. Where there is no such difference, the Judge may on the application of the Liquidator forthwith make any appointment necessary for giving effect to such resolutions or determinations.
