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[Cites 0, Cited by 0] [Section 34H] [Entire Act]

Union of India - Subsection

Section 34H(4) in The Insurance Act, 1938

(4)The authorised officer may, during the course of the search or seizure, examine on oath any person who is found to be in possession or control of any books, accounts or other documents, and any statement made by such person during such examination may thereafter be used in evidence in any proceeding under this Act.