Section 705 in Rules of the High Court of Judicature for Rajasthan, 1952
705. Time and place of meetings.
(1)Every meeting shall be held at such place and at such time as in the opinion of the liquidator shall be most convenient. The cost of summoning a meeting of creditors or contributories convened by a liquidator shall be paid by him out of the assets of the company.(2)Different times or places may if thought expedient by the liquidator, be appointed for the meetings of creditors and contributories respectively.
