Section 540 in Rules of the High Court of Judicature for Rajasthan, 1952
540. Creditor for larger amount to notify company.
- A creditor entered in the said list who claims to be a creditor for a larger amount them that stated therein shall send his name and address and particulars of his debt or claim, and the name and address of his Advocate, if any, to the Advocate of the company or to the company, within the time stated in such notice, being not more than fourteen days from the date of the notice or such further time, as the Judge may allow.
