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

State of Tamilnadu - Subsection

Section 20(3) in Tamil Nadu Palm Products Development Board Act, 1993

(3)The person appointed under sub-section (2) shall, in connection with such audit, have such rights, privileges and authority, as may be prescribed and in particular, such person shall have the right to demand the production of books of account, connected vouchers and other documents and to inspect any of the offices of the Board.