Section 598(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Where any person require to submit a statement under [section 177-A] [Companies Act, 1913 repealed by Act No. 1 of 1956, section 177-A of the old Act is analogous to section 454 of the new Act.]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 the Act requires an extension of time, he shall apply in the first instance to the Official Liquidator who may, if he thinks fit, give a written certificate extending the time and this certificate shall be filed with the proceedings in the winding- up.
