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 6] [Entire Act] State of Punjab - Subsection Section 6(b) in The East Punjab Moveable Property (Requisitioning) Act, 1947 (b)direct that the owner or person in possession shall not without permission dispose of the property till the expiry of such period as may be specified in the order.
