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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2)(c) in The Assam Gratuity Act, 1992

(c)examine the employee, his agent or servant or any other person found incharge of the office or plantation or factory or whom the Inspector has reasonable cause to believe to be, or to have been an employee in the office or plantation or factory ;