Companies (Court) Rules, 1959
161. Oaths
For the purpose of his duties in relation to the admission of proof of debts, the Official Liquidator may administer oaths and take affidavits.
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Companies (Court) Rules, 1959 161. Oaths For the purpose of his duties in relation to the admission of proof of debts, the Official Liquidator may administer oaths and take affidavits. |
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