Section 10 in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
10. Duty of persons in charge of management of undertaking to deliver all assets, etc.
(1)On the vesting of the management of the undertaking in the Corporation or the new Government company ail persons in charge of the management of the undertaking immediately before such vesting, including the liquidator appointed by the Court shall be bound to deliver to the Corporation, or new Government company, as the case may be, all assets books of account, registers and other documents in their possession or custody or under their control, relating to the undertaking.(2)The State Government may issue such directions as it may deem de3 in the circumstances of the case to the Corporation or new Government company, such Corporation or new Government company may also, if it is considered necessary so to do, apply to the State Government at any time for instructions as to the manner in which the management of the undertaking shall be conducted or in relation to any other matter arising in the course of such management.
