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[Section 37A] [Complete Act]
Central Government Act
Section 37A(7) in The Wealth- Tax Act, 1957
(7) The person from whose custody any books of account or other documents are seized under sub- section (1) or sub- section (2) may make copies thereof, or take extracts therefrom, in the presence of the authorised officer or any other person empowered by him in this behalf at such place and time as the authorised officer may appoint in this behalf.