Section 523(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The following shall be used as general headings in all cases under the Act or the Rules contained in this Chapter:-(i)For proceedings before the Court;In the High Court of Judicature for Rajasthan.(or in the District Court of)In the matter of the Indian Companies Act, 1913. and of Ltd.(ii)For all advertisements, notices and other proceedings not before the CourtIn the matter of the Indian Companies Act. 1913, and of Ltd.(iii)Where required, the words 'and reduced' shall be added to the description of the company.
