Companies (Court) Rules, 1959
241. Order for payment of call
The Official Liquidator may apply to the Court for an order against any contributory or contributories for payment of moneys due on the calls made by him. The application shall be made by summons in Form No. 106 and shall be supported by an affidavit in Form No. 107. Notice of the application together with a copy of the affidavit shall be served on the contributory by registered post for acknowledgement not less than 14 days before the date fixed for the hearing of the summons. The order for payment shall be in Form No. 108.
