Section 7 in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
7. Duty to furnish particulars.-
The Company shall, within such period as the Central Government may allow in this behalf, furnish to that Government a complete inventory of all the properties and assets of the Company as on the appointed day, pertaining to the Refractory Plant which has vested in the Central Government under section 3, and for this purpose the Central Government or the Government company shall afford the Company all reasonable facilities.
