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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(b) in The Orissa Cement Control Order, 1973

(b)require the owner, occupier, or any other person in charge of the place or premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this Order or of the conditions of any licence issued thereunder has been, is being or is about to be committed, to produce any books, accounts or other documents showing transactions relating to such contraventions;