445. Proof of claims for wages by workmen employed by debtor
- In any case in which it shall appear from the debtors statement that there are numerous claims for wages by workmen and other employed by the debtor, it shall be sufficient if one proof for all such claims is made either by the debtor or by some other person on behalf of all such creditors. Such proof should be in Form No. 54 in Appendix B.Procedure where the Debtor is a Firm
