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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in The Auroville Foundation Act, 1988

(5)the society, trust or body 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 undertakings and, for this purpose, the central government or the foundation shall afford to the society, trust or body all reasonable facilities.