Section 4(6) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(6)Any person who, on theappointed day, has in his possession or under his control any books, papers orother documents relating to the undertaking of either of the two companies,including the minutes books containing the resolutions of the persons in chargeof the management thereof before the appointed day, the current cheque booksrelating to the undertaking of such company, any; letters, memoranda, notes orother communications between him and such company, shall, notwithstandinganything contained in any other law for the time being in force, be liable toaccount for the books, paper and other documents (including such minutes books,cheque books, letters, memoranda or other communications) to the Custodian andshall deliver them up to the Custodian or to any such person as may beauthorised by the Custodian or the Central Government in this behalf.
