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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(r) in Government Securities Act, 1330F

(r)the circumstances and the manner in which and the conditions subject to which inspection of securities, books, registers and other documents may be allowed or information relating thereto may be given under section 19.