Section 17(1)(d) in The Evacuee Interest (Separation) Act, 1951

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Union of India - Subsection

Section 17(1)(d) in The Evacuee Interest (Separation) Act, 1951

(d)any other matter which may be prescribed; and any proceeding before the competent officer or the appellate officer shall be deemed to be a judicial proceeding within the meaning of section 193 and 228 of the Indian Penal Code (45 of 1860 ), and the competent

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Union of India - Subsection

Section 17(1)(d) in The Evacuee Interest (Separation) Act, 1951