(3)Subject to the terms of an inspector's appointment, his powers shall extend to the investigation of any circumstances suggesting the existence of any arrangement or understanding which, though not legally binding, is or was observed or is likely to be observed in practice and which is relevant to the purposes of his investigation.[* * *] [ Sub-Section (4) omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).]
