Section 629 in Rules of the High Court of Judicature for Rajasthan, 1952
629. Expunging proof at instance of Official Liquidator.
(1)Ifthe Official Liquidator is of opinion that a proof has been improperly admitted, he may apply, on notice to the creditor who made the proof, to expunge the proof or reduce its amount.(2)Ebcpunguig at instance of creditor. - if the Official Liquidator declines to interfere in the matter, a creditor or contributory may apply to the Judge to expunge or reduce a proof.Collection and Distribution of Assets
