Section 695(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The Official Liquidator may attend in person any examination of a witness under [section 195] [Companies Act 1913 repealed by Act No. 1 of 1956. section 195 of the old Act is analogous to section 477 of the new Act.] of the Act, on whosoever application the same has been ordered, and may take notes of the examination for his own use, and put such questions to the persons examined as the Court may allow.
