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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1)(a) in The U.P. Scheduled Commodities Distribution Order, 1990

(a)require the owner, occupier or any other person in charge of any place, premises, vehicles or vessel in which he has reason to believe that any contravention of the provisions of this Order has been, is being, or is about to be committed, to produce any book, account or other documents showing transaction relating to such contravention;