Companies Act, 1956

LawyerServices
w w w . L a w y e r S e r v i c e s . i n

Section 424   [ View Judgements ]

Application of sections 421 to 423 to receivers and managers appointed by Court and managers appointed in pursuance of an instrument.


424. Application of sections 421 to 423 to receivers and managers appointed by Tribunal and managers appointed in pursuance of an instrument
1[424. Application of sections 421 to 423 to receivers arid managers appointed by Tribunal and managers appointed in pursuance of an instrument.

The provisions of sections 421 to 423 shall apply to the receiver of, or any person appointed to manage, the property of a company, appointed by the Tribunal or to any person appointed to manage, the property of a company under any powers contained in an instrument, in like manner as they apply to a receiver appointed under any powers contained in an instrument.]

1. Subs. by Act 11 of 2003, sec. 46, for section 424.

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon