Company's Liquidation Accounts Rules, 1965

[See section 555 of the Companies Act, 1956]

 

Contents
Sections	Particulars
1	Short title
2	Definitions
3	Head of account
4	Payment of investment and deposits
5	Operation of the account
6	Maintenance of account by the Registrar
7	Statement to Registrar
8	Claims for payment through court
9	Claims for payment through Central Government

 

In exercise of the powers conferred by sub-section (3) of section 555, read with sub-section (1) of section 642 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following Rules, namely: -