Section 541 in Rules of the High Court of Judicature for Rajasthan, 1952
541. Affidavit as to result of rules 538 and 539.
- The company shall, within such time, as the Judge may direct, file in Court an affidavit made by the persons to whom the particulars of debts or claims are, by the notices mentioned in rules 538 and 539 above, required to be presented, stating the result of each of the aforementioned notices, respectively and verifying a list containing the names and addresses of the persons, if any, who have sent in the particulars of their debts or claims in pursuance of such notices and the amounts of such debts or claims and a competent officer of the company shall join in such affidavit proving the despatch and publication of such notices, and shall in such list distinguish which of such debts and claims, if any, are wholly or as to any and what part thereof, admitted by the company, and which, if any of such debts and claims are wholly, or as to any and what part thereof, disputed by the company. Such affidavit shall be in the prescribed form.
