(2)the court, shall settle a list of creditors so entitled to object, and for that purpose shall ascertain, 43 tain, as far as possible without requiring an application from any creditor, the names of those creditors and the nature and amount of their debts or claims, and may publish notices fixing a day or days within which creditors not entered on the list are to claim to be so entered or are to be excluded from the right of objecting to the reduction.
