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16. Registers of returns. (1) All returns relating to enemy property submitted to the Custodian under this Act shall be recorded in such registers as may be prescribed. (2) All such registers shall be open to inspection subject to the payment of such fees as may be prescribed and to such reasonable restrictions as the Custodian may impose, to any person who, in the opinion of the Custodian, is interested in any particular enemy property as a creditor or otherwise and any such person may also obtain a copy of the relevant portion from the registers on payment of the prescribed fees.    |
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