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[Cites 0, Cited by 24] [Entire Act]

Union of India - Section

Section 422 in The Companies Act, 1956

422. Invoices, etc., to refer to receiver where there is one .-

Where a receiver of the property of a company has been appointed, every invoice, order for goods, or business letter issued by or on behalf of the company, or the receiver of the company, being a document on or in which the name of the company appears, shall contain a statement that a receiver has been appointed.