Section 45(1) in Companies (Winding Up) Rules, 2020
(1)The Company Liquidator shall summon meetings of creditors and contributors by giving not less than fourteen days' notice by sending individually to every creditor of the company a notice of the meeting of creditors and to every contributory of the company a notice of the meeting of contributors by sending notice by registered post or speed post or by electronic means so as to reach such person in not less than fourteen days before the date fixed for the meeting:Provided that where the number of creditors or contributors as the case may be exceeds five hundred the Company Liquidator shall also give a fourteen days' notice of the time and place appointed for the meeting by advertisement in one daily newspaper in the English language and one daily newspaper in the principal regional language circulating in the State or Union territory concerned.
