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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Haryana - Subsection

Section 114(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)The amount due from the displaced persons on account of loans granted to them and deducted out of the compensation, shall be credited to the head:-O - Loans and Advances by the Central Government :-