58. Objections by creditors, and settlement, of list of objecting creditors.
(1)Where the proposed reduction of share capital involves, either diminution of liability in respect "1 unpaid snare capital, or the payment to any shareholder of any paid-up share capital, and in any other case if the Court so directs, every creditor of the company who at the date fixed by the Court is entitled to any debt or claim which, if that date were the commencement of the winding up of the company, would 1. "- admissible in proof against the company, shall ' c entitled to object to the reduction.(2)the court, shall settle a list of creditors so entitled to object, and for that purpose shall ascertain, 43 tain, as far as possible without requiring an application from any creditor, the names of those creditors and the nature and amount of their debts or claims, and may publish notices fixing a day or days within which creditors not entered on the list are to claim to be so entered or are to be excluded from the right of objecting to the reduction.
