Section 11(1) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(1)On the vesting of the management of the undertaking in an existing, or a new, Government company or on the appointment of a Custodian or Custodians, all persons in charge of the management of the undertaking immediately before such vesting or appointment shall be bound to deliver to such Government company or the Custodian or Custodians, as the case maybe, all assets, books of accounts, registers and other documents in their custody relating to the undertaking.
