Section 9(1) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
(1)In respect of the undertaking of a company vesting in the Government under this Act, the company shall, within two months from the vesting date or such further period as the Government may allow in this behalf, furnish to the Government,-(a)particulars of the book debts and investments belonging to and all liabilities and obligations of the company subsisting immediately before the vesting date; and(b)particulars of all agreements entered into by the company and in force on the vesting date including any agreements whether express or implied relating to leave, pension, gratuity and other terms of service of any officer or other employee of the company under which by virtue of this Act the Government has or will or may have liabilities or obligations and for this purpose the Government shall afford the company all reasonable facilities.
