Section 32(2)(j) in The Government Securities Act, 2006

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(j) in The Government Securities Act, 2006

(j)the circumstances and the manner in which and the conditions subject to which inspection of Government securities, books, registers and other documents may be allowed or information therefrom may be given under section 24;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 32(2)(j) in The Government Securities Act, 2006