Section 12 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
12. Power to cause inquiry or investigation.
- The Initiating Officer, after obtaining prior approval of the Approving Authority, shall have power to cause to be conducted any inquiry or investigation in respect of any person, place, property, assets, documents, books of account or any other relevant matters and it shall be competent upon him to exercise the powers conferred under sub-section (1) of section 9.
