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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016

(4)Every officer or other employee of the participating financial institution or the Borrower, who is in a position to do so, shall make available to Bureau or the person appointed for the inspection, as the case may be, the books of account and other records and information which are in his possession.