Section 703 in Rules of the High Court of Judicature for Rajasthan, 1952
703. Notice of meeting.
- The liquidator shall summon all meetings of creditors and contributories by giving not less than seven days' notice of the time and place thereof in the Official Gazette and in a local newspaper: and shall, not less than seven days before the day appointed for the meeting, send by post under certificate of posting to every person appearing in the company's books to be a creditor, notice of the meeting of creditors and to every person appearing in the company's books or otherwise to be a contributory notice of the meeting of contributories. Notice to creditors shall be sent to the address given in his proof, or, if he has not proved, to the address given in the Statement of Affairs of the company or such other address as may be known to Hie liquidator. Notice to a contributory shall be sent to the address mentioned in the company's books as the address of such contributoiy or to such other address as may be known to the liquidator.
