Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(2)(e) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984 (e)The registers of accounts shall if so required be produced before the licensing officer or any other officer authorised by him for inspection.