Section 545 in Rules of the High Court of Judicature for Rajasthan, 1952
545. Evidence of consent of creditors.
- The consent of any creditor, whether in respect of a debt due or presently due or a debt payable on a contingency or not ascertained or a claim admissible to proof in a winding up of the company, may be evidence in any manner which the Judge shall think reasonably sufficient having regard to the amount of the debt or claim and all the circumstances of the case.
