1 [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 2 [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 3 [manufacturer, for] the purpose of verifying any statement or return submitted under this Act or for any other purposes of this Act.]Open in Lexace · Ask the AI about this section
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