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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2)(f) in The Displaced Persons (Debts Adjustment) Act, 1951

(f)the board or other authority to which any report under sub-section (2) of section 18 may be made and the matters which such board or other authority should take into account in making its report.