Section 12 in The India Belting And Cotton Mills Limited (Acquisition And Transfer Of Undertakings) Act, 1992
12. Accounts and audit.
- The Custodian or Custodians of the undertakings of the Company shall maintain an account of the undertakings of the Company is such from and under such conditions as may be prescribed and the provisions of the Companies Act, 1956, shall apply to the audit of the accounts so maintained as they apply to the audit of the accounts of a company.
