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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2) in Companies (Winding Up) Rules, 2020

(2)The Company Liquidator shall in addition to the registers and books referred to in sub-rule (1) maintain such other books as may be necessary for the proper and efficient working of his office such as petty cash register correspondence register despatch register daily register of money orders and cheques received for accounting of transactions entered into by him in relation to the company.