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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(xxxia) in The Punjab Agricultural Produce Markets Act, 1961

(xxxia)[ search and examination of premises used by any dealer for the purchase, sale, storage or processing of agricultural produce notified under section 5 or of vehicles or other conveyances and animals used for the transport of such agricultural produce, seizure after search of books and documents maintained by a dealer and inspection and calling of information including books and documents from him, for the purpose of ensuring that the provisions of this Act, rules and bye-laws made thereunder are being complied with, and the liability of the dealer to facilitate such search, seizure, examination or inspection.] [Inserted by Punjab Act 15 of 1974.]