Section 11 — Duty to furnish particulars.
The 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. (2) So much of the obligation of the Company, under sub-section (1) as relates to the properties and assets of the Company in the possession, custody or control of the Official Liquidator of the Company shall be discharged by him.Open in Lexace · Ask the AI about this section