Section 597 in Rules of the High Court of Judicature for Rajasthan, 1952
597. Costs of statement and affidavit.
- Any person making or concurring in the making of a statement of affairs as required by [section 177-A] [Companies Act, 1913 repealed by Act No. 1 of 1956, section 177-A of the old Act is analogous to section 454 of the new Act.] of this Act shall be paid by the Official Liquidator out of the assets of the company such costs and expenses, incurred in or about the preparation and making of the statement and affidavit, as the Official Liquidator may consider reasonable or as the Judge may on application by such person direct.
