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State of Rajasthan - Section

Section 577 in Rules of the High Court of Judicature for Rajasthan, 1952

577. Certificate of Registrar.

- Where security is furnished by a Liquidator in accordance with rule 576 a certificate shall be issued by the Registrar or the District Judge, as the case may be, certifying that the security has been duly furnished. Such certificate shall be in the prescribed form.