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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Bengal Presidency - Subsection

Section 69(5) in Presidency-Towns Insolvency Act, 1909

(5)When the official assignee has declared a dividend, he shall send to each creditor who has proved a notice showing the amount of the dividend, and when and how it is payable, and, if required by any creditor, a statement in the prescribed form as to the particulars of the estate.