Section 599 in Rules of the High Court of Judicature for Rajasthan, 1952
599. Dispensing with statement of affairs.
- An application to dispense with requirements of [section 177-A] [Companies Act, 1913 repealed by Act No. 1 of 1956, section 177-A of the old Act is analogous to section 454 of the new Act.] of this Act shall be supported by a report of the Official Liquidator showing the special circumstances which in his opinion render such a course desirable. Where the Judge makes an order dispensing with the requirements of the section, he may give such consequential directions, as he thinks fit.
