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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(2)(c) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(c)to require by a written order the production at such place, as may be prescribed, of any register or record maintained in pursuance of this Act and to record on the spot or otherwise statements of any person which he may consider necessary for carrying out the purposes of this Act;