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Companies Act, 1956 Sec 471- Payment into bank of moneys due to company. (1) The Court may order any contributory, purchaser or other persons 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 Court had directed payment to the liquidator.    |
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