Companies (Court) Rules, 1959

136. Inspection of statement and preliminary report

Every creditor or contributory, by himself or by his agent, shall be entitled to inspect the statement of affairs submitted under section 454 or the statement submitted by a liquidator under rule 134 of these rules, and the preliminary report of the Official Liquidator submitted under section 455(1), on payment of a fee of Re. 1 and to obtain copies thereof or extracts there from on payment of the prescribed charges.