(1)The Registrar or any other person appointed by him under section 54 (hereinafter referred to as "the receiver"), shall prepare 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 the 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).
