(2)Subject to any rules that may be made under section 52, the official liquidator shall, within six months from the date of the winding Up order or the commencement of the Banking Companies (Amendment) Act, 1953, whichever is later, from time to time, file to the High Court lists of debtors containing such particulars as are specified in the Fourth ScheduleProvided that such lists may, with the leave of the High Court, be filed after the expiry of the said period of six months.
