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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Coir Industry (Registration) Rules, 2008

(2)The Chairperson or the Officer authorised by him in this behalf may in writing, with a view to secure compliance with these rules,-
(a)require any holder of a certificate of registration to give any information in respect of his business; and
(b)inspect any books, accounts or other documents relating to his business.