Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 323] [Entire Act] Union of India - Subsection Section 323(1) in Companies (Court) Rules, 1959 (1)The liquidator shall keep proper books of account showing all receipts and payments made by him in the course of the liquidation.
