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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 7 in The Displaced Persons (Debts Adjustment) Act, 1951

7. Issue of notice.

If the application is not rejected under section 6, the Tribunal shall, after causing the date for the hearing of the application to be entered in the notices referred to in section 5, cause them to be served on the respondents.