Section 613 in Rules of the High Court of Judicature for Rajasthan, 1952
613. Advertisement for claims.
- For the purpose of ascertaining the debts due by and claims against the company and of requiring debts and claims to be proved, an advertisement shall be published by the Official Liquidator in such manner as the Judge may direct, such advertisement being in prescribed form. Unless otherwise ordered by the Judge, the date fixed in the advertisement shall not be less than fourteen days from the date of the publication thereof.
