Section 717 in Rules of the High Court of Judicature for Rajasthan, 1952
717. Filing of statement furnished to the officer of central Government.
- The liquidator shall, when making any payment under [section 244-B of the Act] [Companies Act 1913 repealed by Act No. 1 of 1956. section 244-B is analogous to section 555 of the new Act.], file in Court a copy of the statement furnished to the officer of the Central Government in accordance with the provisions of section 244-B(2) of the Act.
