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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(1)(b) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(b)by written order require any person to produce for his inspection such accounts, rent receipts, books or other documents relevant to the enquiry at such time and at such place as may be specified in the order.