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[Cites 0, Cited by 0] [Section 647] [Entire Act]

Union of India - Subsection

Section 647(b) in The Companies Act, 1956

(b)the Liquidator appointed by the Court and functioning in any such winding up shall in such manner and at such time as may be prescribed by the Central Government, pay the moneys received by him as such Liquidator, into the public account of India in the Reserve Bank of India.]