Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] Union of India - Subsection Section 80(5) in Companies (Winding Up) Rules, 2020 (5)The Company Liquidator shall keep proper vouchers for all payments made or expenses incurred by him and the vouchers shall be serially numbered.Banking Account of Company Liquidator
