Section 13(1)(a) in The U.P. Cement Control Order, 1973

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State of Uttar Pradesh - Subsection

Section 13(1)(a) in The U.P. Cement Control Order, 1973

(a)require the owner, occupier or any other person incharge of any premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this order has been, is being or is about to be committed to produce any books, accounts or other records showing transaction relating to such contravention;

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State of Uttar Pradesh - Subsection

Section 13(1)(a) in The U.P. Cement Control Order, 1973