AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

2[21. Inspection of land and premises.

Any person authorized in this behalf by the Central Government or by the Board or any member authorized by the Chairman in writing or 3[any officer of the Board may] at any reasonable time inspect any place of business of a dealer or any factory or other premises of a 4[manufacturer, for] the purpose of verifying any statement or return submitted under this Act or for any other purposes of this Act.]



Rubber Act, 1947 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement