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[Cites 0, Cited by 4] [Section 2(6)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6)(a) in The Displaced Persons (Debts Adjustment) Act, 1951

(a)in the case of a displaced person who has left or been displaced from his place of residence in any area now forming part of West Pakistan, was incurred before he came to reside in any area now forming part of India;