Section 9(1) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(1)On the vesting of the management of the sick tea units of the tea companies in the Tea Trading Corporation, the persons in charge of the management of such sick tea units immediately before such vesting shall be bound to deliver to the Tea Trading Corporation all assets, books of account, registers and all other documents in their custody relating to such sick tea units.
