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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(2)(b) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(b)in the event of non-compliance of the order referred to in clause (a), of if in his opinion, taking over of immediate possession is warranted, for the purpose of forcibly taking over possession, requisition the service of any police officer to assist him and it shall be the duty of such officer to comply with such requisition,