Section 734(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)Affidavit in reply. - If the debtor desires to show cause against the inclusion of his name in the list of debtors, he shall file an affidavit and furnish a copy thereof to the Official Liquidator or his attorney or advocate atleast seven days before the day appointed for the settlement of the list.
