Section 712 in Rules of the High Court of Judicature for Rajasthan, 1952
712. Right of creditors and contributories to inspect statements filed under sections 177-A and 244 of the Act.
- Any creditor or contributory of a company which is being wound up shall be entitled to inspect the statement filed under section 177-A or the statement filed under [section 244] [Companies Act 1913 repealed by Act No. 1 of 1956. sections 177-A and section 244 are analogous to sections 454 and 555 respectively of the new Act.] of the Act on payment of a fee of three rupees and to receive a copy thereof or extract therefrom on payment of the usual charges for supplying copy.
