Section 4(1) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(1)On the appointed day or immediately thereafter, the State Government or any officer or officers authorised in that behalf by the Government shall be entitled to take over all assets, books of accounts, registers and also documents, relating to the Company from the persons in charge of management of the Company immediately before the vesting of shares and all such persons shall be bound to deliver the same to the State Government or the officer or officers authorised in that behalf and the said officer or officers, for that purpose, shall be entitled to take help and assistance of other officers of the State Government as may be considered necessary.
