436. Deposit of all moneys by the Receiver in the court or in a bank.
- The Receiver shall ordinarily deposit all money realized by him either in the court or in a bank approved by the court, in the name of the court, keeping in his hands only such cash as is sanctioned by the court, and shall submit to the court at the end of every quarter, not later than the tenth day of the month succeeding the quarter in respect of all the estates in respect of which he is the Receiver, an account (Ret. 30) showing :-(i)the total amount deposited in court:(ii)the total amount in current account or in fixed deposit bearing interest, in a bank in the name of the court: and(iii)all cash in his hands.
