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Companies Act, 1956 Sec 424 - Application of sections 421 to 423 to receivers and managers appointed by Court and managers appointed in pursuance of an instrument. The provisions of sections 421, 422 and 423 shall apply to the receiver of, or any person appointed to manage, the property of a company, appointed by a Court 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.    |
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