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[Cites 0, Cited by 0] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(1) in Companies (Court) Rules, 1959

(1)All such moneys for the time being standing to the credit of the liquidation account as is not immediately required for the purposes of the winding-up, shall be invested by the liquidator in Government or trust securities or in interest bearing deposits in a Scheduled Bank.