Companies (Court) Rules, 1959

104. Affidavit in reply

An affidavit intended to be used in reply to the affidavit filed in opposition to the petition, shall be filed not less than 2 days before the day fixed for the hearing of the petition, and a copy of the affidavit in reply shall be served on the day of the filing thereof on the person by whom the affidavit in opposition was filed or his advocate.