Section 551 in Rules of the High Court of Judicature for Rajasthan, 1952
551. Order confirming reduction.
- Where the Judge makes an order, confirming a reduction, such order shall give directions in what manner and in what newspapers, notice of the registration of the order and of such minutes is to be published, in accordance with the provisions of [section 61] [Companies Act, 1913 repealed by Act No. 1 of 1956, section 61(3) of the old Act is analogous to section 104 of the new Act.] (3) of the Act, and unless the Judge shall have dispensed with the further use thereof, such order shall fix the date until which the words "and reduced" are to be deemed part of the name of the company in accordance with provisions of section 57 of the Act.
