Section 536 in Rules of the High Court of Judicature for Rajasthan, 1952
536. Form of affidavit.
- The person making such affidavit shall state therein on his behalf that such list is correct, and that there was not at the date so fixed as aforesaid, any debt or claim which, if that date was the commencement of the winding-up of the company, would be admissible in proof against the company except the debts set forth in such list, and shall state his means of knowledge of the matters deposed to in such affidavit. Such affidavit shall be in the prescribed form.
