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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(3)In case of any discrepancy, the Settlement Commissioner (Headquarters) shall correct the relevant entry in the application and authenticate the same by his full signature and the seal of his Office.