Section 24(1)(c) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(c) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(c)being required by sub-section (2) of section 5 so to do, wilfully withholds or fails to furnish to the Central Government, new company or any other person specified by that Government or the new company, any document which may be in his possession, custody or control, or

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Union of India - Subsection

Section 24(1)(c) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972