Section 30(1) in The Maharashtra Chit Funds Rules, 1976
(1)The Receiver shall as soon as possible settle and submit to the Court a statement (hereinafter referred to as the "Provisional Statement") showing-(a)The names of subscribers and other persons from whom moneys are due to the chit;(b)The names of subscribers and other persons to whom moneys are due from the chit;(c)Proposals as to how the chit assets are to be collected and applied in the discharge of its liabilities, and(d)The amount proposed to be paid to each of the persons specified in clause (b).
