Section 24(1)(a) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(a) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(a)having in his possession, custody or control any property forming part of the undertaking which has vested in the Central Government under section 3, wrongfully withholds such property from the Central Government or new company, or

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Union of India - Subsection

Section 24(1)(a) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972