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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2)(c) in Displaced Persons (Compensation and Rehabilitation) Act, 1954

(c)where any communication is received from any tribunal under section 52 of the Displaced Persons (Debts Adjustment) Act, 1951 (LXX 1951) in respect of any unsecured debts, the amount of such debts, payable by the applicant in accordance with the provisions of that Act.