Section 529 in Rules of the High Court of Judicature for Rajasthan, 1952
529. Mode of application.
- An application under [section 56] [Companies Act, 1913 repealed by Act No. 1 of 1956. Section 56. of the old Act is analogous to sections 101(i) of the new Act.] of the Act for an order confirming the reduction of the share capital of a company shall be made by petition. Such petition shall be in the prescribed form.
