Section 28(2) in The Sick Industrial Companies (Special Provisions) Act, 1985
(2)The Board may, for the purpose of efficient discharge of its functions under this Act, collect from, or furnish to-(a)the Central Government,(b)the Reserve Bank,(c)the scheduled bank or any other bank,(d)the public financial institution, [*](e)the State-level institution, [or] [ Inserted by Act 12 of 1994, Section 17 (w.e.f. 1.2.1994).](f)[ the sick industrial company and, in case of amalgamation, the other company,] [Inserted by Act 12 of 1994, Section 17 (w.e.f. 1.2.1994). ]such information as it may consider useful for the purpose in such manner and within such time as it may think fit.
