(1)The particulars required for the insolvent estates ledger, the form of which is identical with that of Statement VII, Part 2, shall be obtained from the register of insolvent estates.(2)Fraction of a rupee shall be omitted.(3)Column (7) shall include the total amount of all debts included in the Schedule framed under Section 33 (1) of the Provincial Insolvency Act, 1920, with any interest allowed thereon.(4)Column (8) shall show only the total amount of claims which, having once been admitted and therefore included in the figure in column (7), are disallowed by Section 50 of the Act.(5)Column (9) shall show the total amount of creditors' claims satisfied during the year, whether they were admitted during or prior to the year to which the ledger relates.Note. - Claims satisfied signify dividend declared and include sums allowed under Sections 48 (2) and 61 (6) of the Act.(6)When an estate is finally wound up, although all claims are not fully satisfied, the unsatisfied amount shall be excluded from the amount in column (12) and shown in column (11).(7)Sums placed in Civil Court Deposits for payment to creditors who have not turned up to receive their shares of the dividend or because the amount of the dividend could not be transmitted by post for want of a request to that effect by the creditor shall be excluded from columns (15) and (16) the amount so excluded being shown in a foot-note to column (16).(8)An estate shall not be shown in Part 2 until some assets actually reach the receiver, or the Court, as the case may be, and shall cease to be shown as soon as a final dividend has been declared and distributed under Section 64 of the Act, whether an order discharging the insolvent has been passed; in cases where legitimate expenses swallow up the assets, the estate shall cease to be shown in Part 2. When actual payment is made or the amount is placed in Civil Court Deposits, the proceedings in insolvency should be disposed of.
