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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1) in Assam Requisition and Control of Vehicles Act, 1968

(1)The officer or authority requisitioning a vehicle may at any time release the vehicle from requisition and when it is decided so to do, a notice in writing shall be served on the owner to take delivery of the vehicle on or within such date and from such place and such person as may be specified therein.