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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1) in The Displaced Persons (Debts Adjustment) Act, 1951

(1)If before the commencement of this Act a displaced debtor has satisfied or discharged any of his liabilities in any manner whatsoever, such transactions shall not be affected by anything contained in this Act.