Section 543 in Rules of the High Court of Judicature for Rajasthan, 1952
543. Cost of proof.
- Such creditors as prove their debts or claims in pursuance of the notice issued under title 542 shall be allowed their costs of proof against the company and such cost shall be added to their debts. The said creditors may be answerable for cost in the event of their failing to prove their debts or claims.
