- Petitions under Section 7 of the Provincial Insolvency Act should be entered in this register and also proceedings under Sections 70 and 72 of the Act. Proceedings under Sections 4,53 and 54 of the Act which are to be treated as miscellaneous judicial cases should be registered in the register of Miscellaneous Judicial Cases and not in this register and their serial number in that register should be noted in the remarks column of this register against the parent case.
