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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Haryana - Subsection

Section 103(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(1)A memorandum of appeal shall be presented in person, by registered post or through a duly authorised agent within thirty days of the date of the order appealed against.