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[Cites 0, Cited by 12] [Entire Act]

Union of India - Section

Section 6 in The Displaced Persons (Debts Adjustment) Act, 1951

6. Rejection of application in certain cases.

Where an application made under section 5 does not comply with any of the requirements of that section, the Tribunal may either reject it, or grant to the applicant such further time as it thinks fit to comply with such requirements.