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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Meghalaya - Subsection

Section 20(1)(b) in Meghalaya Shops and Establishment Act, 2003

(b)Make such inspection of the premises and of any prescribed registers/ records and take notice on the spot or otherwise evidence to any person as he may deem necessary for carrying out the purpose of this Act; and