Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of West Bengal - Subsection Section 4(3) in The West Bengal Requisitioning of Vehicles Act, 1979 (3)On receipt of an application under sub-section (2), the State Government shall appoint an Arbitrator and the amount of compensation determined by the Arbitrator shall be final.
