Section 591 in Rules of the High Court of Judicature for Rajasthan, 1952
591. Interest and dividends on investments.
- All dividents and interest to accrue due from any such securities shall from time to time be received by the bank (for which purpose the Official Liquidator may execute such powers of attorney as may be necessary) and placed to the credit of the account of such Official Liquidator.Books of account and records of Official Liquidator
