The Companies (Official Liquidato's Accounts) Rules, 1965

[See sections 552 and 647 of the Companies Act, 1956]

Contents
Sections	Particulars
1	Short title
2	Definitions
3	Maintenance of accounts
4	Opening of personal ledger account
5	Payments into account
6	Deposits of bills for collection
7	Remittance
8	Withdrawals from Bank
9	Periodical examination of accounts
10	Investment of surplus funds
Annexure	Central Cash Book

In exercise of the powers conferred by section 552 and clause (b) of the proviso to section 647, 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:-