43.
POWER TO CALL FOR INFORMATION.
Notwithstanding anything contained in any other law for the time being in force, the
Central Government may, by a general or special order, call upon the owner of any
undertaking to furnish to that Government periodically or as and when required any
information concerning the activities carried on by the undertaking, the connection
between it and any other undertaking, including such other information relating to its
organisation, business, cost of production, conduct, trade practice or management, as may
be prescribed to enable that Government to carry out the purposes of this Act. |
