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State of Rajasthan - Section

Section 523 in Rules of the High Court of Judicature for Rajasthan, 1952

523. General Headings and Forms.

(1)The following shall be used as general headings in all cases under the Act or the Rules contained in this Chapter:-
(i)For proceedings before the Court;
In the High Court of Judicature for Rajasthan.(or in the District Court of)In the matter of the Indian Companies Act, 1913. and of Ltd.
(ii)For all advertisements, notices and other proceedings not before the Court
In the matter of the Indian Companies Act. 1913, and of Ltd.
(iii)Where required, the words 'and reduced' shall be added to the description of the company.
(2)The forms set forth in Part III of Appendix A to these Rules shall, with such variations, as the circumstances of each case may require be used for the respective purposes mentioned in the Rules and the Schedule.
(3)
(i)The first proceeding in every matter under the Act shall have a distinctive number assigned to it. and shall be designated as "Company Case No..... of 19 ......". All proceedings in any matter subsequent to the first proceeding shall bear the same number as the first proceeding.
(ii)Any application arising out of a proceeding under the Act shall have a distinct number assigned to it and shall be designated as
"Application No. arising out of of 19 "
"Company Case No. of 19 "