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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(b) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.

(b)examine, with respect to any matter relevant to any of the purposes aforesaid, the employer, his agent or servant or any other person in charge of the factory or establishment or the records or any person whom the Inspector has reason to believe to be or to have been a workman in that factory or establishment;