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 2] [Section 2] [Entire Act] Union of India - Subsection Section 2(8) in The Displaced Persons (Debts Adjustment) Act, 1951 (8)"displaced creditor" means a displaced person to whom a debt is due from any other person, whether a displaced person or not;
