Companies (Court) Rules, 1959

332. Inspection by creditor or contributory of statements filed by liquidator

Any creditor or contributory of a company which is being wound-up, shall be entitled to inspect any of the statements filed under sections 496, 497, 508, 509 and 551 on payment of a fee of Re. 1 each, and to obtain a copy thereof or extract there from on payment of the prescribed charges.