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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Odisha - Subsection

Section 7B(1) in The Orissa Money-lenders' Act, 1939

(1)Any Sub-divisional Officer and any Tahasildar may, at any time, with such assistance as he thinks necessary, enter any premises within his jurisdiction in which any person carries on business as a moneylender and inspect the books, accounts, records, files, documents, safes, vaults and pledges in such premises.