Insolvency petitions presented under Section 7, Provincial Insolvency Act, 1920, shall not be shown in the disposal ledger of miscellaneous judicial cases but in the disposal ledger of insolvency petitions, the form of which is identical with that of Statement VII, Part 1. The particulars required shall be obtained from the register of insolvency petitions. For statistical purposes petitions shall be treated as disposed of when they are ripe for inclusion in the list of insolvency petitions disposed of as prescribed in Rule 391 foregoing.
