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[Cites 0, Cited by 0] [Section 6A(3)] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(3)(d) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984

(d)any person who has in his possession or under his control any assets, books, documents or other papers relating to the undertaking, shall be liable to account for the said assets, books, documents and other papers to the State Government, and shall deliver them to the State Government or to such person or persons as the State Government may specify in this behalf ; and the State Government may take, or cause to be taken, all necessary steps for securing possession of the undertaking ;