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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(6) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(6)On service of a notice on the applicant under this rule, the applicant shall appear in person or through an agent appointed in writing by him in this behalf who is acquainted with the facts of the case.