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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5) in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996

(5)In requiring the production of any records or documents under this section, due regard shall be had in not disturbing the business of the appropriate authority beyond such period as may be deemed necessary.