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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(ii) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

(ii)to produce in the office of the Inspector or such other place as may be nearer to the employer or, as the case may be, the contractor, such accounts, books, registers and other documents, relating to the employment of persons in a coal mine as the Inspector may consider necessary for the purposes of any scheme framed under this Act;](b) at any reasonable time, 3[and with such assistance, if any, as he may think fit, enter and search any coal mine] and require any one found in charge thereof to produce before him such accounts, books, registers and other documents relating to the employment of persons in the coal mine as he may consider necessary;