Section 585(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Any transaction made in breach of the provisions of sub-rule (1) may be set aside by the Judge on the application of any creditor or contributory or of his own motion. The Judge may forthwith remove an Official Liquidator acting in breach of sub rule (1) and may make such order, as he may think fit.
