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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1)(b) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(b)require the owner, occupier or any other person incharge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order, or of the conditions of any licence issued thereunder has been or is being, or is about to be committed, to produce any book, accounts or other documents showing transactions relating to such contraventions;