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Section 13 — Power of licensing authority to call for and inspect accounts and documents.

The Prize Competitions Act, 1955
The licensing authority may-- (a) require any person promoting or conducting a prize competition to produce before it the accounts and other documents kept by such person or to furnish to it such other information relating to the prize competition as it may require; (b) inspect at all reasonable times the accounts and other documents kept by such person.

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