- The following registers also shall be maintained in the courts of District Judges and in all other courts specially invested with jurisdiction under Section 3 of the Provincial Insolvency Act (No. V of 1920), namely :(1)An Insolvency Register in Form No. 82;(2)A register of Insolvents Estates in the hands of Receivers in Form No. 83.In the first week of each month the dates in column 24 of Form No. 82 shall be examined and a report made to the court by the clerk concerned for orders about cases in which no application for discharge has been made within the period originally fixed or subsequently extended by the court under Section 27 of the Act.Entries in the register in Form No. 83 shall be made on receipt of the quarterly statements from the Receiver and shall be totalled annually in order to check the annual accounts of the Receiver.
