Section 11(1) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(1)The Company shall, within such period as the Central Government may allow in this behalf, furnish to that government or to the Cement Corporation a complete inventory of all the properties and assets of the Company as on the appointed day pertaining to the undertakings which have vested in the Central Government or the Cement Corporation, as the case may be.
