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State of West Bengal - Section

Section 5 in The West Bengal Requisitioning of Vehicles Act, 1979

5. Power to obtain information.

- The State Government may, for the purpose of requisitioning any vehicle under section 3 or determining the compensation payable under section 4, by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such vehicle as may be so specified.