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[Cites 0, Cited by 0] [Section 133A(4)] [Section 133A] [Entire Act]

Union of India - Subsection

Section 133A(4)(d) in Motor Vehicles Act, 1939

(d)seize or take copies of any registers or documents or portions thereof as he may consider relevant in respect of an offence under this Act which he has reason to believe has been committed;