Section 11 in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
11. Duty of Amritsar Sugar Mills Company to furnish particulars.-
The Amritsar Sugar Mills Company shall, within such period as the Central Government may allow in this behalf, furnish to that Government a complete inventory of all its properties and assets as on the appointed day, pertaining to the Amritsar Oil Works which has vested in the Central Government under section 3, and for this purpose the Central Government or the Government company shall afford the Amritsar Sugar Mills Company all reasonable facilities.
