Section 81 in Tamil Nadu Non-Trading Companies Rules, 1981
81. Payments into account.
(1)All moneys received by the official liquidator which under the Act are required to be paid into the Public Account of India shall be paid into the Reserve Bank of India to the credit of the account referred to in rule 80 under the head of account prescribed by the Government.(2)All moneys realised by the official liquidator each day shall, without deduction, be paid into the credit of the said account not later than the next working day provided that the remittance to the Reserve Bank may be deferred until the amount realised exceeds Rs. 100.
