Section 33(1) in The Chit Fund (Manipur) Rules, 1994
(1)The receiver shall, as soon as possible, settle and submit to the Registrar 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 person specified in Clause (b).
