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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(2)The Board shall give to the person so appointed all facilities for the proper conduct of their investigation or inquiry, and furnish to him such documents, accounts or information in possession of the Board as he may require.