Section 693(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)That it appears from the examination of the persons examined under [section 196] [Companies Act 1913 repealed by Act No. 1 of 1955. section 196 of the old Act is analogues to section 478 of the new Act.] of the Act that they or some of them had misapplied or retained or become liable or accountable for monies or property of the company or been guilty of misfeasance or breach of trust in relation to the company.
