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Union of India - Section

Section 14 in The Enemy Property Act, 1968

14. Proceedings against companies whose assets vest in Custodian.—

Where the enemy property vested in the Custodian under this Act consists of assets of a company, no proceeding, civil or criminal, shall be instituted under the Companies Act, 1956, against the company or any director, manager or other officer thereof except with the consent in writing of the Custodian.