Section 592(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)a book to be called the "Record Book" in which shall be recorded all proceedings had, and resolutions passed at any meeting of creditors or contributories or of the Committee of Inspection and all such matters other than matters of account as may be necessary to furnish a correct view of his administration of the affairs of the company. The Official Liquidator shall not be bound to insert in the record book any documents of a confidential nature, nor need be exhibit such document to any person other than the Judge or a member of the Committee of Inspection.
