Section 8 in The Indian Copper Corporation (Acquisition Of Undertaking) Act, 1972
8. Duty to furnish particulars.
The company shall, within one month from the appointed day or such further period as the Central Government may allow in this behalf, furnish, in respect of the undertaking of the company, as on the appointed day, a complete inventory of--(i)all the properties and assets;(ii)all the liabilities and obligations; and(iii)all agreements entered into by the company and in force on that day (including 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 Central Government or Hindustan Copper has, or will have, or may have, liabilities or obligations, and for this purpose, the Central Government or Hindustan Copper shall afford the company all reasonable facilities.
