Section 33(1) in Andhra Pradesh Chit Funds Rules, 2008
(1)The Receiver shall, as soon as possible, settle and submit to the Registrar a statement (hereinafter referred to as the 'Provisional Statement') showing(a)the names of subscribers and other persons from whom moneys are due to the chit;(b)the names of the subscribers and other persons to whom moneys are due from chit;(c)proposals as to how the chit assets are to be collected and applied in the discharge of its liabilities; and(d)the amount proposed to be paid to each of the persons specified in clause(b).
