35. Hearing of objections to the provisional statements.
- On the date fixed for the hearing of the objections under sub-rule(2) of rule 33, the Registrar shall enquire into the objections and after considering the evidence, if any, adduced in support thereof pass orders on the objections and call upon if any, adduced in support thereof pass orders on the objections and call upon the receiver to revice, if necessary, the provisional statement in accordance with his order. The Registrar shall fix a date by which such revision is to be made and intimate orally or in writing such date date to the persons who have appeared in person or through their advocates on the date of the hearing.
