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Union of India - Section

Section 44 in The Coffee Act, 1942

44. Inspection of records .-

[Any person authorised in this behalf by the Central Government or by the Board or any member of the Board so authorised by the Chairman in writing or any officer of the Board, may enter at all reasonable times] any estate or any curing establishment [or any place where coffee is stored or exposed for sale] [Inserted by Act 7 of 1943, Section 16 (w.e.f. 26.3.1943).], and may require the production for his inspection of any records kept therein or ask for any information relating to the production, storage or sale of coffee [* * *] [The words " by the estate" omitted by Act 7 of 1943, Section 16 (w.e.f. 26.3.1943).].