Section 626 in Rules of the High Court of Judicature for Rajasthan, 1952
626. Settlement of list of creditors.
- When the Official Liquidator has completed his investigation of all debts and claims, he shall file a list thereof in Court supported by an affidavit and obtain an appointment from the Judge to settle the same. He shall give not less than seven days notice of such appointment to every person included in such list, except those whose claims he wholly admits, stating that his debt or claim has been rejected in whole or in part, as the case may be and requiring him to prove as much of it as has been rejected before the Judge. Such affidavit and notice shall be in the prescribed forms.
