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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in Transfer of Evacuee Deposits Rules, 1955

(b)"authorised officer or authority in Pakistan" means an officer or authority in Pakistan specified by the Central Government in a notification issued under sub-section (1) of section 4 or under sub-section (1) of section 5, as the case may be;