Section 9 in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
9. Duty of persons in charge of management of Ganesh Flour Mills to deliver assets, etc.
- On the vesting in the Central Government or a Government company of the Ganesh Flour Mills, all persons in charge of the management of the Ganesh Flour Mills immediately before the date of such vesting, shall be bound to deliver to the Central Government or the Government company or to such person or body of persons as the Central Government or the Government company may specify in this behalf, all assets, books of account, registers or other documents, in their custody relating to the Ganesh Flour Mills.
