Section 619 in Rules of the High Court of Judicature for Rajasthan, 1952
619. Dividends payable for principal and interest.
- Creditors whose debts and claims carry interest, and are allowed, shall be entitled to receive dividends upon what was due for principal and interest at the date of the winding up In the event of there being a surplus, the Official Liquidator shall pay to such creditors further interest on the amount of their admitted claims at such rate, as shall be fixed by the Court.
