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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(f) in The (Bihar State) Aid to Industries Act, 1956

(f)the hirer shall permit the Director, or any person authorised by the Director in this behalf, to inspect the machinery at reasonable times and the Director or such other person shall have all such powers of entry as may be necessary for the purpose of making an inspection; and