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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in Gold (Control) Act, 1968

(1)Every licensed dealer, and every licensed refiner and every certified goldsmith shall, if so required by the Gold Control Officer,-
(a)produce before him any accounts, register or other documents, and
(b)furnish to the Gold Control Officer any information relating to any gold owned by him or in his possession, custody or control or to the acceptance, receipt, acquisition, sale, delivery, transfer or other disposal of any gold by him.