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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(c) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

(c)examine, with respect to any matter relevant to any of the purposes aforesaid, the employer 4[or any contractor from whom any amount is recoverable under section 10E], his agent or servant or any other person found in charge of the coal mine 5[***] or whom the Inspector has reasonable cause to believe to be or to have been an employee in the coal mine; 4[(d) make copies of, or take extracts from, any accounts, books, registers or other documents maintained in relation to a coal mine and where he has reason to believe that any offence under this Act has been committed by an employer or contractor, seize with such assistance as he may think fit, such accounts, books, registers or other documents or portions thereof as he may consider relevant in respect of that offence;