Section 6 in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
6. Duty to furnish particulars.
- The Company shall, within such period as the State Government may allow in that behalf, furnish to the Slate Government or to such officer as the State Government may specify in that behalf a complete inventory of all properties and assets comprised in its undertaking and also of all liabilities and obligations of the Company incurred on the security thereof and subsisting on the 12th day of September, 1970 and also of all contracts referred to in Section 4, and the State Government shall afford the Company all reasonable facilities for this purpose.
