Section 11 in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
11. Duty of the company to furnish particulars.
- The Company shall, within such period as the Central Government may allow in this behalf, furnish to that Government as complete inventory of all its properties and assets as on the appointed day, pertaining to the Ganesh Flour Mills which has vested in the Central Government under 3, and for this purpose, the Central Government or the Government company shall afford the Company all reasonable facilities.
