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Foreign Exchange Management Act, 1999 12. Power of Reserve Bank to inspect authorized person (1) The Reserve Bank may, at any time, cause an inspection to be made, by any officer of the Reserve Bank specially authorized in writing by the Reserve Bank in this behalf, of the business of any authorized person as may appear to it to be necessary or expedient for the purpose of- 1. verifying the correctness of any statement, information or particulars furnished to the Reserve Bank; 2. obtaining any information or particulars which such authorized person has failed to furnish on being called upon to do so; 3. securing compliance with the provisions of this Act or of any rules, regulations, directions or orders made thereunder . (2) It shall be the duty of every authorized person, and where such person is a company or a firm, every director, partner or other officer of such company or firm, as the case may be, to produce to any officer making an inspection under sub-section (1), such books, accounts and other documents in his custody or power and to furnish any statement or information relating to the affairs of such person, company or firm as the said officer may require within such time and in such manner as the said officer may direct.    |
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