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State of Rajasthan - Section

Section 608 in Rules of the High Court of Judicature for Rajasthan, 1952

608. Resignation of Official Liquidator.

- An Official Liquidator who desires to resign his office, shall apply to the Judge by petition for permission, and thereupon the Judge shall determine whether or not the resignation shall be accepted, or may give such directions and make such order, as he may deem expedient.