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Union of India - Section

Section 88 in Companies (Winding Up) Rules, 2020

88. Investments to be made by Bank.

- All investments shall be made by the bank upon the written request of the Company Liquidator but the securities shall be retained in the bank in the name and on behalf of the Company Liquidator and shall not be sold except by the bank and under the written instructions of the Company Liquidator and when the securities are sold the proceeds shall be credited by the bank to the account of the Company Liquidator.