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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Sugarcane (Purchase Tax) Act, 1961

(2)All accounts, registers and documents relating to the stocks of sugarcane of any owner of a factory shall, at all reasonable times, be open to inspection by the [Commissioner] [Substituted by M.P. Act No. 24 of 1962.].