- (i) In these rules, unless there is anything repugnant in the subject or context -"The Act" means the Provincial Insolvency Act, 1920."Receiver" means a Receiver appointed by the Court under section 56 (1) of the Act."Interim Receiver" means a Receiver appointed by the Court under section 20 of the Act."Proved debt" means the claim of a creditor so far as it has been admitted by the Court, or by the Official Receiver empowered under section 80(1)(b) of the Act.(ii)Unless there is anything repugnant in the context, words and expressions used in these rules shall have the same meanings as those assigned to them in the Act, and references to sections shall be taken to be references to sections of the Act.
