Section 655 in Rules of the High Court of Judicature for Rajasthan, 1952
655. Notice of intention to declare a dividend.
- Notice shall be given by the Official Liquidator of the declaration of each dividend. Such notice shall be given by advertisement (unless the Judge otherwise directs) and by sending by prepaid letter, post a notice to every person whose name appears in the list of creditors as certified. Such notices shall be in the prescribed forms.
