Section 11(3) in Brentford Electric (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1987
(3)The 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 of the undertakings which have vested in the Central Government under section 3 and for this purpose, the Central Government or Andrew Yule shall afford to the Company all reasonable facilities.
