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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(6)(e) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(e)for reasons to be recorded in writing seize accounts, registers or documents of the factory or unit relating to purchase of cane or cane juice or payment of price of cane by or on behalf of the occupier of the factory or the owner of the unit, as the case may be and shall grant a receipt for the same and such seized accounts, registers or documents shall be retained for so long as may be reasonably necessary for examination thereof or for a prosecution under section 52 or any proceeding under section 57 and shall thereafter be returned in the prescribed manner: