Section 679 in Rules of the High Court of Judicature for Rajasthan, 1952
679. Proxies to be lodged with the Official Liquidator.
- Unless the Judge directs otherwise, a proxy shall be lodged with the Official Liquidator not later than 4 O'clock in the afternoon of the day before the meeting or adjourned or adjourned meeting at which it is to be used, and no proxy shall be admitted thereafter.
