(15)The Official Receiver on taking over charge of an estate shall prepare a list of book debts and other money assets, such as decrees bonds mortgage deeds, Government and other securities, etc. the list shall be submitted to the Court for information and copied in the Register of Book Debts in the prescribed from (Reg. 84). Each class of assets shall be entered separately in this register, a reference to the inventory or other document being made against the entry concerned in the column of remarks. If a book debt or a portion thereof is remitted by the court, the order shall be quoted in the column of remarks. Decrees for money and /or costs obtained by the Official Receiver subsequently for or on behalf of the estate of the insolvent shall be entered in this register as well as in the Register of Miscellaneous Demands (Reg. 81).Register of Dividends
