Report No. 26
76. Right of creditor who has proved his debt after declaration of dividend.-Any creditor who has proved his debt after the declaration of any dividend or dividends shall be entitled to be paid, out of any money for the time being under the control of the Official Assignee, any dividend or dividends which he may have failed to receive, before that money is applied to the payment of any future dividend or dividends; but he shall not be entitled to disturb the distribution of any dividend declared before his debt was proved by reason that he has not participated therein.
[Section 63, P.A.] [Cf. section 72, P.T.A., Cf. section 65, English Act.]
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