Section 588(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)All bills, hundies notes and the other securities of a like nature payable to the company or to the Official Liquidator thereof shall, unless the Judge otherwise directs, as soon as they shall come to the hands of such liquidator to be deposited by him with such bank for the purpose of being presented for acceptance and payment or for payment only, as the case may be.
