- In the event of there being a surplus after payment in full of all the claims admitted to proof creditors whose proofs have been admitted shall be paid interest from the date of the winding up order or of the resolution as the case may be up to the date of the declaration of the final dividend at a rate not exceeding six per cent. per annum or such other rate as may be decided by the Tribunal on the admitted amount of the claim after adjusting against the said amount the dividends declared as on the date of the declaration of each dividend.Attendance and Appearance of Creditors and Contributors
