Section 522 in Rules of the High Court of Judicature for Rajasthan, 1952
522. Definition.
- In this Chapter, unless the context or subject matter otherwise requires,-(i)"The Act" means the [Indian Companies Act] [Companies Act 1913 repealed by Act No. I of 1956.], 1913:(ii)"Company" means a company in respect of which proceedings have been instituted under the Act;(iii)"Court" means the Court having a jurisdiction under the Act;(iv)"Creditor" includes a corporation and a firm of creditors in partnership;(v)"Judge" means a in the High Court, the Judge for the time being exercising the original jurisdiction of the Court in Company matters and in a District Court, the Judge of such Court;(vi)"Registrar" for the purposes of rule 690 means the Registrar of the High Court or one of the officers of the Court mentioned in section 196 (9) of the Act, and in a District Court the District Judge;(vii)"Sealed" means sealed with the seal of the Court.
