Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(3)For the purpose of this section, a sum shall be deemed to be payable to the Custodian, notwithstanding that its recovery is barred by the India Limitation Act, 1908, (9 of 1908), or any other law for the time being in force relating to limitation of actions.