Section 24(1)(e) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(e) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(e)being required by the Central Government or the new company in writing so to do, fails to furnish any return, statement or other information relating to the undertaking of the old company which has vested in the Central Government under section 3, or

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Union of India - Subsection

Section 24(1)(e) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972