Section 12(1)(a) in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(a) in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972

(a)having in his possession, custody or control any property forming part of the undertaking of the company, wrongfully withholds such property from the Central Government or Hindustan Copper; or

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Union of India - Subsection

Section 12(1)(a) in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972