Report No. 26

78. No suit for dividend.-No suit for a dividend shall lie against the Official Assignee; but where the Official Assignee refuses to pay any dividend, the court may, on the application of any creditor who is aggrieved by such refusal, order him to pay such dividend and interest thereon at such rate as may be prescribed for the time that it is withheld, and the costs of the application.

[Section 65, P.A.] [Cf. section 74, P.T.A.]