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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3) in Punjab Military Transport Act, 1916

(3)Any person owing or keeping animals or things liable to impressment shall, when required by any Transport Assistant or Revenue Officer or any zaildar, inamdar or village officer in pursuance of an order issued under sub-section (1), be bound to produce the same at the time and place appointed by the Collector.