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Union of India - Section

Section 89 in Companies (Winding Up) Rules, 2020

89. Dividend and interest to be credited.

- All dividends and interest accruing from any securities or investments shall from time to time be received by the bank and placed to the credit of the account of the Company Liquidator and intimation thereof shall be given to the Company Liquidator who shall thereupon credit such dividend or interest in his account to the company to which the security or the investment relating thereto belongs.