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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The West Bengal Requisitioning of Vehicles Act, 1979

(2)An order of requisition under sub-section (1) shall be served on the person deemed by the State Government to be the owner of the vehicle or, if at the time of requisitioning the vehicle is in possession of a person other than the owner, then on such person as well as on the owner.