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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(2)(ii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(ii)In the case of any other displaced person, by other satisfactory proof of arrival in India after the 31st July, 1952; and