Section 714 in Rules of the High Court of Judicature for Rajasthan, 1952
714. Returns under [sections 208-E and 209-H(3)] [Companies Act 1913 repealed by Act No. 1 of 1956. sections 208-E and 239-H are analogous to sections 497 and 509 respectively of the new Act.].
- The returns to be made under sub-section (3) of[section 208-E] [ Companies Act 1913 repealed by Act No. 1 of 1956. sections 208-E and 239-H are analogous to sections 497 and 509 respectively of the new Act.] and sub-section (3) of section 239-H of the Act shall be in the prescribed forms.Section -MDeclaration of solvency
