The Central Government or any officer or authority authorised by it in this behalf may, by notice published in the Official Gazette, require-- (i) persons manufacturing, dealing in or exporting notified commodities; and (ii) such other persons as may be prescribed; to furnish any information, return or report which the Central Government or such officer or authority may consider necessary for carrying out the purposes of this Act.Open in Lexace · Ask the AI about this section
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