1 [180B. Powers of officer authorised to inquire. -- While making an inquiry, the officer authorised shall have power to,-- (i) summon and enforce the attendance of any person and record his statement; (ii) require the discovery and production of any document; (iii) requisition any public record or copy thereof from any office, authority or person; (iv) enter and search any premises or person and seize any property or document which may be relevant to the subject-matter of the inquiry.]Open in Lexace · Ask the AI about this section
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