115. Acceptance or rejection of proof to be communicated.
- As soon as possible but not later than fourteen days from the date of conclusion of the examination referred to in rule 111 the Company Liquidator shall in writing admit or reject the proof in whole or in part every decision of the liquidator accepting or rejecting a proof either wholly or in part shall be communicated to the creditor concerned by means permitted under section 20 when the proof is accepted or rejected provided that it shall not be necessary to give notice of the admission of a claim to a creditor who has appeared before the liquidator and the acceptance of whose claim has been communicated to him or his agent in writing at the time of acceptance and where the liquidator rejects a proof wholly or in part he shall state the grounds of the rejection to the creditor in Form WIN 47 and notice of admission of proof shall be in Form WIN 48.
