Section 531 in Rules of the High Court of Judicature for Rajasthan, 1952
531. Procedure in respect of objections by disqualified creditors.
- Where the creditors of a company are not entitled under the provisions of [section 58] [Companies Act, 1913 repealed by Act No. 1 of 1956, Section 58 of the old Act is analogous to sections 161 (ii) of the new Act.] of the Act to object to the proposed reduction, it shall not be necessary to obtain the certificate mentioned in rule 544 hereafter; but on the presentation of the petition, the Judge shall fix a day for the hearing thereof and shall give directions, as to the advertisements to be published of the presentation of the petition, so that the first on only insertion of such notice shall be made not less than fourteen days before the date fixed for the hearing. Such notice shall be given in the prescribed form.
