Section 81(9) in Rajasthan Co-operative Societies Rules, 2003
(9)[] [Renumbered '(7)' by Notification No. G.S.R. 53, dated 10.7.2017.] All funds in the charge of the liquidator shall be deposited in the Government treasury or in the post office savings bank or in a financing bank or with such other bank or person as may be approved by the Registrar and shall stand in the name of the liquidator.
