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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1)(a) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980

(a)require, the owner, occupier or any other person incharge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order has been or is being or is about to be made, to produce any books of accounts or documents showing transaction relating to such contravention;