471. Payment into bank of moneys due to company .-
(1)The [Tribunal] may order any contributory, purchaser or other person from whom any money is due to the company to pay the money into the public account of India in the Reserve Bank of India instead of to the Liquidator.(2)Any such order may be enforced in the same manner as if the [Tribunal] [ Substituted by Act 11 of 2003, Section 75, for " Court" .] had directed payment to the Liquidator.
