Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(d) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(d)wilfully fails to furnish to the State Government or the Board, as the case may be, any assets, books of accounts, registers or other documents in his possession, custody or control, relating to the undertaking; or