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[Cites 0, Cited by 0] [Section 567] [Entire Act]

State of Rajasthan - Subsection

Section 567(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)the Registrar of the Court shall, except where a liquidator is appointed simultaneously forthwith send to the official receiver a notice in the prescribed form informing him that the order has been pronounced.