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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1)(i) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(i)in the case of an industrial concern if he pays at once not less than 25% of the value thereof and agrees to pay the balance in instalments spread over a period not exceeding 2½ years from the date of the initial payment;