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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(1)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(b)by written order, require any person to produce for his inspection such accounts, rent receipts, books or other documents relevant to the inquiry, at such time and at such place, as may be specified in the order.