464. Registers and other papers of the Official Receiver.
- Registers kept by official Receivers shall, within one year of their completion, be consigned to the record room through the Insolvency Judge. Other papers like copy of Patwaris Khatauni, statement of demand, collection and balances list of bidders sale, accounts of sales, through an auctioneer, shall, under orders of the Insolvency Judge, be filed in the record of the case of the insolvent concerned as soon as they are no longer required. The Receiver may requisition, any of the registers or papers through the Insolvency Judge if required by him for the administration of any estate.
