Section 583 in Rules of the High Court of Judicature for Rajasthan, 1952
583. Audit.
- Upon the accounts being filed in the Court, the Registrar or the District Judge, as the case may be, shall cause the accounts to be audited. For the purposes of such audit, the Liquidator shall produce before the auditor all vouchers, books and accounts which may be required by the auditor in support of the said account and shall furnish such information, as the auditor may require. After the accounts have been audited one copy thereof shall be filed in the Court and the duplicate shall be sent by the Registrar or the District Judge, as the case may be, to the Registrar of Joint Stock Companies to be kept with his records. Notice of such audit shall be given to such persons, as the Court may direct.
