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Union of India - Section

Section 9 in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982

9. Duty of persons in charge of management of Amritsar Oil Works to deliver assets, etc.-

On the vesting in the Central Government or a Government company of the Amritsar Oil Works, all persons in charge of the management of the Amritsar Oil Works immediately before the date of such vesting, shall be bound to deliver to the Central Government or the Government company or to such person or body of persons as the Central Government or the Government company may specify in this behalf, all assets, books of account, registers or other documents in their custody relating to the Amritsar Oil Works.