Section 595 in Rules of the High Court of Judicature for Rajasthan, 1952
595. Statement of affairs.
- Any person who under [section 177-A] [Companies Act, 1913 repealed by Act No. 1 of 1956, section 177-A of the old Act is analogous to section 454 of the new Act.]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 the Act has been required by the Official Liquidator to submit and verify a statement as to the affairs of the company, shall be furnished by him with such forms and instructions, as he may in his discretion consider necessary. The statement shall be prepared in duplicate, one copy of which shall be verified by an affidavit. The Official Liquidator shall cause the verified statement to be filed in the Court and shall retain the duplicate thereof for his records.
