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[Cites 0, Cited by 0] [Section 6A(5)] [Section 6A] [Entire Act]

State of West Bengal - Subsection

Section 6A(5)(a) in The Bengal Money-Lenders Act, 1940

(a)to enter into and search, at all reasonable times, any premises which he has reason to suspect is being used for any purpose connected with money-lending business in contravention of the provisions of this Act,