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Union of India - Section

Section 419 in The Companies Act, 1956

419. Right of employee to see bank's receipt for moneys or securities referred to in section 417 or 418.-

An employee shall be entitled, on request made in this behalf to the company, or to the trustees referred to in sub-section (4) of section 418, as the case may be, to see the bank's receipt for any money or security such as is referred to in section 417 or 418.