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

State of Odisha - Subsection

Section 7B(4) in The Orissa Money-lenders' Act, 1939

(4)The Inspecting Officer shall, within seven days of the seizure and removal of the books, accounts, records, files and documents from the premises, return them 10 the person from whose custody they were removed, unless they are required to be made over to the police or to be produced in a Court.