Section 632 in Rules of the High Court of Judicature for Rajasthan, 1952
632. Official Liquidator to settle list of contributories.
- After the appointment, the Official Liquidator shall, with all convenient speed, prepare a list of the contributories of the company and shall, appoint a time and place for the preliminary settlement of such list. The Official Liquidator shall, so far as is practicable, state therein the respective addresses of and the number of shares or extent of interest to be attributed to each contributory, and shall distinguish the several classes of contributories. As regards representative contributories, the Official Liquidator shall observe the requirements of [section 184(2)] [Companies Act 1913 repealed by Act No. 1 of 1956, section 184(2) of the old Act is analogous to section 467(2) of the new Act.] of the Act.
