Section 10(1) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
(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.
