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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(4) in Karnataka Agricultural Produce Marketing Act 1966

(4)For purposes of sub-section (2) or sub-section (3) such officer or servant may enter or search any place of business warehouse office establishment godown vessel or vehicle where such officer or servant has reason to believe that such person keeps or for the time being keeps any accounts registers or documents of his business or stocks of notified agricultural produce relating to his business.