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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(a) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975

(a)require any person to furnish such officer, as may be specified in the order, such information in his possession as may be specified therein relating to any property, which is requisitioned or acquired, or intended to be requisitioned or acquired, under this Act;