Section 28(b) in The Gresham And Craven Of Indian (Private) Limited (Acquisition And Transfer Of Undertakings) Act, 1977
(b)wrongfully obtains possession of, or retains, any property forming part of the undertaking of the Company or wilfully withholds or fails to furnish to the Central Government, or the Braithwaite and Company Limited, or the Government company or any person or body of persons specified by that Government or the Braithwaite and Company Limited, or the Government company, any document relating to such undertaking which may be in his possession, custody or control or fails to deliver to the Central Government or the Braithwaite and Company Limited, or the Government company or any person or body of persons specified by that Government or the Braithwaite and Company Limited, or the Government company, any assets, books of account, registers or other documents in his possession, custody, or control relating to the undertaking of the Company; or
