Section 6 in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971
6. Duty to furnish particulars.
-The company shall, within such period as the Central Government may allow in this behalf, furnish to that Government a complete inventory of all the properties and assets of the company, as on the appointed day, pertaining to the undertaking which has vested in the Central Government under section 3.
