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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3)(a) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958

(a)enter any place which is, or which he has reason to believe to the used as a factory or purchasing centre or any place where sugarcane intended for use in a factory is weighed or payment is made therefor, and make such examination of the weigh-bridges and of any records, registers and accounts maintained in connection with the purchase of sugarcane :