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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Additional Emoluments (Compulsory Deposit) Act, 1974

(3)The nominated authority or any authorised officer may, during the course of inspection,--
(i)make, or cause to be made, copies of the books of account and other books and papers;
(ii)place, or cause to be placed, any marks of identification thereon in token of the inspection having been made.