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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(d) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.

(d)fails to deliver to the Steel authority of India or to a person authorised by it, any assets, books of account, registers or other documents in his possession, custody or control relating to any of the undertakings of the dissolved company; or