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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(2)Where an applicant does not furnish Index No. of the claim along with the application for the grant of a copy under this rule, or furnishes an incorrect Index No., an additional fee of rupee one shall be chargeable as searching fee.