Section 729(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)An application under Part III-A of the [Banking] [Substituted, by Notification. 7/SRO. dated. 24-8-1959.] Companies Act, 1949 (hereinafter in these Rules referred to as "the Act:) in respect of a Banking Company having its registered office or, in the case of a company incorporated outside India, its principal place of business, within the State of Rajasthan, shall be filed in the office of the Registrar, High Court.
