Section 622 in Rules of the High Court of Judicature for Rajasthan, 1952
622. Workmen's wages.
- Where it appears that there are numerous claims for wages by workmen and others employed by the company, it shall be sufficient, if one proof for all such claims is made either by a foreman or by some other person on behalf of all such creditors. Such proof shall have annexed thereto, as forming part thereof, a schedule setting forth the names of the workmen and others, and the amounts severally due to them (Form prescribed). Any proof made in compliance with this rule shall have the same effect, as if separate proof had been made by each of the said workmen and others.
