Section 10(3)(a) in Tamil Nadu Money-Lenders Act, 1957

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State of Tamilnadu - Subsection

Section 10(3)(a) in Tamil Nadu Money-Lenders Act, 1957

(a)[A District Magistrate, an Additional District Magistrate, or a Sub-Divisional Magistrate] [Substituted for the words 'A Magistrate of the first class in the mufassal or a Presidency Magistrate in the Presidency town' by section 5(i) of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] may, on receiving a report from an Inspector that a person carries on without a licence or that a money-lender carries on in contravention of the provisions of this Act or the conditions of the licence granted thereunder the business of money-lending at any place within the jurisdiction of such Magistrate, issue a warrant empowering the Inspector to enter such place with such assistants as he considers necessary and inspect the books, accounts, records, files, documents, [securities, safes and vaults] [Substituted for the words 'safes, vaults and pledges' by section 5(ii), of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] in such premises. On receiving such warrant, the Inspector may enter the place and inspect the books, accounts, records, files, documents, [securities, safes and vaults] [Substituted for the words 'safes, vaults and pledges' by section 5(ii), of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] in such premises and may take to his office for further investigation such books, accounts, records, files, [documents and securities] [Substituted for the words 'and documents' by section 5(iii) of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).] as he considers necessary:

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State of Tamilnadu - Subsection

Section 10(3)(a) in Tamil Nadu Money-Lenders Act, 1957