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[Cites 0, Cited by 0] [Section 34S] [Entire Act]

State of Gujarat - Subsection

Section 34S(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)The Board shall give to the person or persons so appointed all facilities for the proper conduct of the inquiries and shall produce before such person or persons any document or information in possession of the Board, if such person or persons so demand for the purpose of such inquiry.