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[Cites 0, Cited by 4] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Displaced Persons (Debts Adjustment) Act, 1951

(1)At any time within one year after the date on which this Act comes into force in any local area, a displaced debtor may make an application for the adjustment of his debts to the Tribunal within the local limits of whose jurisdiction he actually and voluntarily resides, or carries on business or personally works for gain.