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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(1)(b) in Bihar Shops & Establishments Act, 1953

(b)[ inspect, or take extracts from any prescribed registers, records and notices maintained under this Act or the rules made thereunder or seize such records, registers or notices as he may consider relevant in respect of an offence under this Act which he has reason to believe to have been committed by an employer;] [Substituted by Act 2 of 1975.]