Section 11 in The Basumati Private Limited (Acquisition Of Undertaking) Act, 1974
11. Duty to furnish particulars. -
The Company shall within such period as the State Government may allow in this behalf furnish to the State Government or to the corporation a complete inventory of all the properties and assets of the company as on the appointed day pertaining to the undertaking which has vested in the State Government under section 3.
