Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 44] [Entire Act] Union of India - Section Section 453 in The Companies Act, 1956 453. Receiver not to be appointed of assets with Liquidator .- A receiver shall not be appointed of assets in the hands of a Liquidator except by, or with the leave of, the [Tribunal].
