Section 537 in Rules of the High Court of Judicature for Rajasthan, 1952
537. Inspection of list of creditors.
- Copies of such list, containing the names and addresses of the creditors, and the total amount due to them, but omitting the amounts due to them respectively or (as the Judge may think fit) complete copies of such list shall be kept at the registered office of the company and at the office of their advocates and agents, if any, and any person desirous of inspecting the same may, at any time during the ordinary hours of business; inspect and take extracts from the same on payment of the sum of one rupee.
