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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Money-Lenders Act, 1963

(2)The Registrar, Assistant Registrar or officer so authorised may, after reasonable notice, at any reasonable time enter any premises where he believes such record or document to be and may ask any question necessary for interpreting or verifying such record or document.