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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(a) in Powerloom Registration Funds Rules, 1992

(a)by issuing summons, in writing requires production of any books, deed, contract, account voucher, receipts or other document, the perusal or examination of which he considers necessary;