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[Cites 0, Cited by 0] [Section 629] [Entire Act]

State of Rajasthan - Subsection

Section 629(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)Ifthe Official Liquidator is of opinion that a proof has been improperly admitted, he may apply, on notice to the creditor who made the proof, to expunge the proof or reduce its amount.