Section 3(2) in Kerala Cashew Factories (Requisitioning) Act, 1979
(2)Where a cashew factory is requisitioned under sub-section (1), such cashew factory together with all machinery other acessories and other movable properties as were immediately before the date of publication of the order under sub-section (1) in the possession of the Corporation and all books of account, registers and other documents relating thereto shall vest in the Government with effect from the said date.
