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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1)(a) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984

(a)require the owner, occupier or any other person in-charge of any place or premises where he has reason to believe that any contravention of the provisions of this Order has been, is being or is about to the committed, to produce any books, accounts or other documents showing transactions relating to such contravention;