79. Record book to be maintained by Company Liquidator.
- The Company Liquidator shall maintain a record book for each company in which shall be entered minutes of all the proceedings and resolutions passed at any meeting of the creditors or contributors or of the advisory committee the substance of all orders passed by the Tribunal in the liquidation proceedings and all such matters other than matters of account as may be necessary to furnish a correct view of the administration of the company's affairs.
