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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(c) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.

(c)seize or take copies of such registers, account books or other records of portions thereof as he may consider relevant in respect of any offence under this Act, which he has reason to believe has been committed by any employer or other person;