547. Notification that a company is in liquidation .-
(1)Where a company is being wound-up, whether by [the Tribunal] or voluntarily, every invoice, order for goods or business letter issued by or on behalf of the company or a Liquidator of the company, or a receiver or manager of the property of the company, being a document on or in which the name of the company appears, shall contain a statement that the company is being wound-up.(2)If default is made in complying with this section, the company, and every one of the following persons who wilfully authorises or permits the default, namely, any officer of the company, any Liquidator of the company and any receiver or manager, shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 208, for " five hundred rupees" (w.e.f. 13.12.2000).].
