Section 422   [ View Judgements ]

Invoices, etc., to refer to receiver where there is one.


422. INVOICES, ETC., TO REFER TO RECEIVER WHERE THERE IS ONE.

Where a receiver of the property of a company has been appointed, every invoice order for goods, or business letter issued by or on behalf of the company, or the receiver of the company, being a document on or in which the name of the company appears, shall contain a statement that a receiver has been appointed.

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