Section 3(2) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(2)The undertaking of each ofthe two companies shall be deemed to include all assets, rights, leaseholds,powers, authorities and privileges and all property, movable and immovable,including lands, buildings, works, workshops, accommodation, shops and godowns,projects, stores, gas cylinders, facilities for bottling and filling liquefiedpetroleum gas and transporting, marketing and distribution thereof in bulk andin cylinders, regulators, valves, machinery, locomotives, automobiles, tanklorries, tank wagons, and other vehicles, liquefied petroleum gas in process orin stock or in transit, bank balances, cash balances, reserve funds,investments, books debts and all other rights and interests in or arising outof such property as were, immediately before the appointed day, in theownership, possession, power or control of the concerned company in relationconcerning the undertaking in India, and all books of accounts, registers,records, correspondence files, instruments (including agreements with dealers,sub–dealers and customers), assurances, maps, plans, sections, drawings,records of survey and all other documents of whatever nature relating thereto.
