Section 647 in Rules of the High Court of Judicature for Rajasthan, 1952
647. Appeals from decision of Official Liquidator.
(1)If a creditor or contributory is dissatisfied with any act or decision of the Official Liquidator on any matter, the Judge may on the application of such creditor or contributory reverse or vary it.(2)Limitation. - An application under [section 183(5)] [Companies Act 1913 repealed by Act No. 1 of 1956. section 183(5) of the old Act is analogous to section 460(6) the new Act.] of the Act shall be made by petition supported by the affidavit of the applicant on notice to the Official Liquidator, and shall be made within twenty-one days from the date of the Act or decision complained of.Proceedings under [section 215 and 216] [Companies Act 1913 repealed by Act No. 1 of 1956. sections 215 & 216 of the old Act are analogous to section 517 and 518 respectively of the new Act. 517, 518 respectively of the new Act.] of the Act
