Section 27(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)[The Board or the Director] [Substituted by section 19(a) and 19(b) by 8. 18 of president Act no. U.P. Act no. 30 of 1974.] is may inspect, or cause to be inspected, all document or records relating to the affairs of the Committee and, require the Committee, its Chairman, Vice-Chairman, members, officers or servants to furnish such information or material as he may consider necessary .
