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[Cites 0, Cited by 0] [Section 690] [Entire Act]

State of Rajasthan - Subsection

Section 690(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)Notice of public examination to creditors and contributories. - The Official Liquidator shall give notice of the day appointed for holding the public examination to the creditors and contributories by advertisement in such newspapers as the Registrar may direct.