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[Cites 0, Cited by 0] [Section 698] [Entire Act]

State of Rajasthan - Subsection

Section 698(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)When any person claims to be interested in any part of the property of a company which the Official Liquidator wishes to disclaim, he shall at the request of the Official Liquidator furnish a statement of the interest so claimed by him.