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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(4) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(4)Where service of a notice or order is substituted by an order of the Settlement Officer, or a Revising Authority, under this rule, such service shall be as effectual as if it had been made on the claimant personally.