Section 41(2) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(2)The liquidator shall deposit in the bank account opened under sub-regulation (1) all moneys, including cheques and demand drafts received by him as the liquidator of the corporate debtor, and the realizations of each day shall be deposited into the bank account without any deduction not later than the next working day.
