Section 719 in Rules of the High Court of Judicature for Rajasthan, 1952
719. Termination of winding up proceedings.
- Upon the termination of proceedings for the winding up of a company the Official Liquidator shall file a final account to which in the event of there being a balance in his hands, there shall be attached a statement signed by the Official Liquidator setting out the names and last known addresses of the persons entitled to participate therein, the amount to which each is entitled and the nature of his claim thereto. Upon the passing of such account the balance in his hands (if any) shall be certified by the Judge, and upon payment by the Official Liquidator of such balance in accordance with the provisions of [section 244-B of the Act] [Companies Act 1913 repealed by Act No. 1 of 1956. section 244-B of the old Act is analogous to section 555 of the new Act.], the recognizance entered into by the Official Liquidator and his sureties shall be vacated. Such certificate shall be in the prescribed form.
