Section 46 in The Companies (Second Amendment) Act, 2002
46. Substitution of new section for section 424.- For section 424 of the principal Act, the following section shall be substituted, namely:- '' 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, th 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 instrumen.".
