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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(b) in The Orissa Cement (Quality Control) Order, 1987

(b)require the owner, occupier or any other person in charge of the place or premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this Order is being made or is about to be committed to produce books of account or other documents before him showing transactions relating to such contraventions;