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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Odisha - Subsection

Section 7B(3) in The Orissa Money-lenders' Act, 1939

(3)While making an inspection under Sub-section (1), the inspecting officer may seize and take to his office for further investigation such books, accounts, records, files and documents as he considers necessary after giving to the person from whose custody they are seized, a receipt describing the books, accounts, records, files and documents so seized.