Section 3(1)(b) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

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State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

(b)may, by order, direct that neither the owner of the motor vehicle nor any other person shall, without the permission of the competent authority, dispose of, or structurally after the motor vehicle until the expiry of such period not exceeding one month as may be specified in the order.

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State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970