Section 526 in Rules of the High Court of Judicature for Rajasthan, 1952
526. Affidavit verifying petition.
- Every petition presented to the Court under any of the following sections of the Act, namely, [sections 12, 55, 56, 66A, 120, 153, 166, 221, 267 or 281(2)] [Companies Act 1913 repealed by Act No. 1 of 1956. Sections 12. 55. 56. 66A. 120. 153. 166, 221. 247. 267. 281(2) of the old Act are analogous to sections 17. 100, 101(1). 106, 79. 141. 391. 439, 260, 529. 633(2) respectively of the new Act.], shall be verified by the petitioner, on one of the petitioners, if more than one or, in case the petition is presented by a corporation, by some director, secretary or other principal officer thereof. Such affidavit shall be sufficient prima facie evidence of the statements in the petition;Provided that the Judge may, for sufficient cause shown grant leave to any other person duly authorised by the petitioner to make and file the affidavit.
