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

State of West Bengal - Subsection

Section 3(3)(a) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(a)require any person to furnish to such authority as may be specified in the order, such information in his possession relating to the premises as may be so specified;