Section 647(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(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 - An application under [section 183(5)] [Companies Act 1913 repealed by Act No. 1 of 1956.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days from the date of the Act or decision complained of.Proceedings under [section 215 and 216] [Companies Act 1913 repealed by Act No. 1 of 1956.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
