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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(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 kept accounts, registers or documents of his business, or stock of notified agricultural produce relating to his business.