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State of Rajasthan - Section
Section 663 in Rules of the High Court of Judicature for Rajasthan, 1952
663. Costs of calling meeting.
- The Official Liquidator may require a creditor or contributory who desires that a meeting be convened, to deposit as a condition precedent thereto a sum sufficient to cover the costs thereof. On an application to the Judge by a creditor or contributory for a direction to the Official Liquidator to convene a meeting, the Judge may, whether the Official Liquidator has or has not required such deposit to be made, fix a sum to be deposited by the applicant on account of such costs.Such sum shall cover the cost of printing, stationery, postage and hire of room and shall be calculated in the following manner, namely:-| Rupee one per creditor or contributory. | For the first twenty-five creditors or contributories. |
| Annas eight per creditor or contributory. | For the next seventy-five creditors or ontributories. |
| Annas four per creditor or contributory. | For the remaining creditors or contributories. |