LexSection 14 — Proceedings against companies whose assets vest in Custodian.
The Enemy Property Act, 1968
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 (1 of 1956), against the company, or any director, manager or other officer thereof except with the consent in writing of the Custodian.Open in Lexace · Ask the AI about this section