Section 556(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The petition shall be advertised twenty-one clear days before the date fixed for the hearing thereof once in the official Gazette and once at least in two newspapers one of which shall be a daily newspaper in Hindi circulating in the locality where the company has its registered office or a principal place of business or assets and liabilities, as the case may be: and in the case of a petition to a District Court empowered under ['section 3(1)] [Companies Act, 1913 repealed by Act No. 1 of 1956. section 3(1) of the old Act is analogous to section 10 of the new Act.] of the Act, also by proclamation affixed upon a conspicuous part of the Court house, unless the Court otherwise directs.
