Section 683 in Rules of the High Court of Judicature for Rajasthan, 1952
683. Proxies signed otherwise than in Hindi or Roman character.
- A proxy signed otherwise than in Devnagri or Roman characters shall also bear adjacent to the signature, the name of the signatory in Devnagri or Roman characters, and where such name is that of a creditor or contributory, the Official Liquidator shall not be bound to make further enquiry as to the genuineness of such signature.
