Companies (Court) Rules, 1959

113. Advertisement of the order

Save as otherwise ordered by the Court, every order for the winding-up of a company by the Court, shall, within 14 days of the date of making the order, be advertised by the petitioner in one issue each of a newspaper in the English language and a newspaper in the regional language circulating in the State or the Union Territory concerned and shall be served by the petitioner upon such person, if any, and in such manner, as the Judge may direct. The advertisement shall be in Form No. 53.