Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Haryana - Subsection Section 8(8) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (8)The applicant shall be required to place copies of all documents on which he relies on the record maintained in the office of the Settlement Officer.
