57. Cases when creditors shall supply funds for administration of the estate re-payment of small funds.
- If the assets available are not sufficient in any case for taking proceedings necessary for the administration of the estate, the Receiver or Interim Receiver or Official Receiver, as the case may be, may call upon the creditors or any of them to advance the necessary funds or to indemnify him against the cost of such proceedings. Any assets realized by such proceedings, shall be applied, in the first place, towards the repayment of such advances with interest thereon at 6 per cent per annum.Appointment and Procedure of the Committees of Inspection under Section 67-A of the Provincial Insolvency Act
