Section 4(7) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(7)Every person in charge ofthe management of the undertaking of either of the two companies immediatelybefore the appointed day, shall, within ten days from the appointed day; orwithin such further period as the Central Government may allow in this behalf,furnish to the Custodian a complete inventory of all the properties and assets(including particulars of book debts and investments and belongings) formingpart of such undertaking immediately before the appointed day and of all theliabilities and obligations of such company in relation to its undertakingsubsisting immediately before that day and any other information relating tothe undertaking of such company which the Custodian may require in this behalfand also of all agreements entered into by such company in relation to itsundertaking and in force immediately before that day.
