Section 12 in The National Iron And Steel Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
12. Accounts and audit. -
The Custodian or Custodians of the undertakings of the Company shall maintain an account of the undertakings of the Company in such form and under such conditions as may be prescribed and the provisions of the Companies Act, 1956 shall apply to the audit of the account so maintained as they apply to the audit of the accounts of a Company.
