(1) In a District Court, upon the filing of the provisional list of contributories mentioned in rule 180, the Official Liquidator shall obtain an appointment from the Judge to settle the list, and shall give notice of the date appointed to every person included in such list, stating in such notice in what character and for what number of shares or extent of interest such person is included in the list, the amount called up and the amount paid up in respect of such shares or interest, and informing such person by such notice that if he intends to object to his being settled as a contributory in such character and for such number of shares or interest as mentioned in the list, he should file in Court his affidavit if any in support of his contention, and serve a copy of the same on the Official Liquidator not less than 2 days before the date fixed for the settlement, and appear before Court on the date appointed for the settlement in person or by advocate. Such notice shall be in Form No. 85, and shall be sent by registered post for acknowledgement to every person included in the list so as to reach him in the ordinary course of post not less than 14 days before the date fixed for the settlement.

(2) The person who posted the notices shall swear to an affidavit in Form No. 78 relating to the dispatch thereof, and file the same in Court not later than 2 days before the date fixed for the settlement of the list.

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