Section 584 in Rules of the High Court of Judicature for Rajasthan, 1952
584. Circumstances in which fresh security may be required.
- Whenever an Official Liquidator shall submit his accounts to be passed, and also at other times whenever the Judge may so direct, the Official Liquidator shall satisfy the Judge by affidavit or otherwise, as the Judge may direct that his sureties are living, and resident in India, and have not been adjudged insolvent, or in the case of a corporation, that such surety is carrying on business in India, and in default thereof he may be directed to furnish fresh security.
