Section 260 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
260. Investments to be made by the Bank.
- All investments shall be made by the Bank upon the written request of the Liquidator. The securities shall be retained in the Bank in the name and on behalf of the Liquidator, and shall not be sold except by the Bank and under the written instructions of the Liquidator. When the securities are sold the proceeds shall be credited by the Bank to the account of the Liquidator.
