Section 535 in Rules of the High Court of Judicature for Rajasthan, 1952
535. Affidavit as to creditors.
- The company shall, within such time as the Judge may direct, file in Court, an affidavit made by some officer or officers of the company competent to make the same verifying a list containing the names and. addresses of the creditors of the company at the date fixed under rule 533. and the nature and amount of the debts due to them, respectively, or in case of any debt payable on a contingency or not ascertained or any claim admissible to proof in a winding up of the company, the value so far as can be justly estimated, of such debt or claim.
