Section 51(n) in Andhra Pradesh Co-Operative Societies Rules, 1964
(n)[ All funds in the charge of the liquidator shall be deposited in the Government Treasury or in the Post Office Savings Bank or with a Financing Bank or with any Nationalised or Scheduled Bank and shall stand in the name of the liquidator.] [Added by G,O.Ms.No. 37, Agriculture & Coop. (Co-Operative IV), dated 28.1.2002.]
