Companies Act, 2013
239.
Preservation
of books and papers of amalgamated companies.
The
books and papers of a company which has been amalgamated with, or whose shares
have been acquired by, another company under this Chapter shall not be disposed
of without the prior permission of the Central Government and before granting
such permission, that Government may appoint a person to examine the books and
papers or any of them for the purpose of ascertaining whether they contain any
evidence of the commission of an offence in connection with the promotion or
formation, or the management of the affairs, of the transferor company or its
amalgamation or the acquisition of its shares.