424. [ Application of sections 421 to 423 to receivers and 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.][PART VIA] [ Part VIA (containing Sections 424A to 424L) inserted by Act 11 of 2003, Section 47.] REVIVAL AND REHABILITATION OF SICK INDUSTRIAL COMPANIES
