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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(b)an affidavit in the form specified in Appendix III duly sworn by the applicant and attested by a Magistrate or an Oaths Commissioner or a Justice of Peace or by any other officer competent to administer an oath;