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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Assam - Subsection

Section 378(5) in Gauhati Municipal Corporation Act, 1971

(5)Every person to whom a licence or permission has been granted shall produce it at all reasonable hours for inspection, if so required by the Commissioner or any employee authorised by him in this behalf.Entry and Inspection