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 1] [Section 16] [Entire Act] Union of India - Subsection Section 16(5) in The Displaced Persons (Debts Adjustment) Act, 1951 (5)Where a creditor elects to be treated as an unsecured creditor in relation to the debt, the provisions of this Act shall apply accordingly.
