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[Cites 0, Cited by 3] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(2) in The Bombay Stamp Act, 1958

(2)Every person having in his custody or maintaining such registers, books, records, papers, documents or proceedings shall, when so required by the officer authorised under sub-section (1), produce them before such officer and at all reasonable times permit such officer to inspect them and take the notes and extracts as he may deem necessary.]