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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(5)(a) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(a)either any place which is or which he has reason to believe to be used as a factory or a unit or a godown or any place, where cane is weighed or payment is made therefore, and make such examination as he may think necessary of the weighbridge or scales or any other machine used for weighment and of any records, registers, accounts maintained in connection with the purchase of cane;