Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Haryana - Subsection Section 8(4) in Punjab Military Transport Act, 1916 (4)Should any such person refuse or fail so to produce the animals or things, the Transport Assistant or other officer to whom the order is addressed may seize them by force.
