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State of Punjab - Section

Section 10 in The Punjab Shops and Commercial Establishments Rules, 1958

10. Powers of Inspector.

- For carrying out the purposes of the Act an Inspect may-
(i)cause to be taken a photograph of any employee or the premises of any establishment; and
(ii)call for any information, document or record, and obtain a copy thereof or take into possession any register, Form, document or record maintained under the Act and these rules.