(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 name of subscribers and other persons from whom moneys are due to the chits;(b)The names of the subscribers and other persons to whom money are due from the chit;(c)Proposal 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).
