Companies Act, 1956

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

Section 453   [ View Judgements ]

Receiver not to be appointed of assets with liquidator.


453. Receiver not to be appointed of assets with liquidator
A receiver shall not be appointed of assets in the hands of a liquidator except by, or with the leave of, the 1[Tribunal].

1. Subs. by Act 11 of 2003, sec. 66, for "Court". 

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