Section 28(a) in The Krishna Silicate And Glass Works Limited (Acquisition And Transfer of Undertakings) Act, 1986
(a)having in his possession, custody or control any property forming part of the undertakings of the company wrongfully with holds such property from the State Government or the existing, or new, Government company, as the case may be, or any person or body of persons authorised by that Government or existing, or new, Government company, or
