Section 23(1)(e) in Works of Defence Act, 1903

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Union of India - Subsection

Section 23(1)(e) in Works of Defence Act, 1903

(e)if, in consequence of the imposition of restrictions, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change.

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Union of India - Subsection

Section 23(1)(e) in Works of Defence Act, 1903