Section 539 in Rules of the High Court of Judicature for Rajasthan, 1952
539. Advertisement as to list of creditors.
- Notice of the list of creditors shall after the filing of the affidavit mentioned in rules 535 and 536, be published at such times and in such newspapers, as the Judge may direct. Every such notice shall state the amount of the proposed reduction of capital, and the places where the aforesaid list of creditors may be inspected and the time within which creditors of the company whose names are not entered on the said list and who are desirous of being entered must send in their names and addresses of their Advocates, if any to the company or its Advocate, if any. Such notice shall be in the prescribed form.
