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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1) in West Bengal Shops and Establishments Rules, 1964

(1)The Chief Inspector referred to in rule 45 may authorise any Inspector for the purpose of seizing any record, register, document or notice or any portion thereof under clause (c) of section 20.