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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(1)The liquidator shall open a bank account in the name of the corporate person followed by the words in voluntary liquidation', in a scheduled bank, for the receipt of all moneys due to the corporate person.