Section 600 in Rules of the High Court of Judicature for Rajasthan, 1952
600. Further reports by Official Liquidator.
- The Official Liquidator, if he thinks fit. may in addition to the report required under [section 177-B] [Companies Act. 1913 repealed by Act No. 1 of 1956. section 177-B of the old Act is analogous to section 455 of the new Act.] of the Act, make from time to time further reports to the Court stating the manner in which the company was formed and whether in his opinion any fraud has been committed by any person in its promotion or in its formation or by any director or other officer of the company in relation to the company since the formation thereof and any other matters which in his opinion it is desirable to bring to the notice of the Court.
