Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Haryana - Subsection Section 34(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (a)where such person had made an application for the payment of compensation before 31st of October 1993, from the first day of November, 1953:-
