Section 582 in Rules of the High Court of Judicature for Rajasthan, 1952
582. Filing of accounts.
- Every Official Liquidator shall at such time, as may be directed by the Court, but not less than twice in each year during his tenure of office, file in Court an account of his receipts and payments as such Liquidator. The account shall be in duplicate and shall be verified by affidavit. The accounts and affidavit shall be in one of the prescribed forms;
