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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(1)(h) in Bihar Factories Rules, 1950

(h)to seize any record or document for the purpose of examination and satisfying himself that the provisions of the Act and the rules thereunder were complied with or which he may consider relevant in respect of any offence under the Act which he may have reasons to believe or suspect has been committed by the occupier or the manager;