Section 13(2) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
(2)A deposit account shall be opened by the State Government, in favour of the Commissioner, in the public account of the State, and every amount paid under this Act to the Commissioner shall be deposited by him to the credit of the said deposit account in the public account of the State and thereafter the said deposit account shall be operated by the Commissioner.
