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 0] [Section 117] [Entire Act] State of Haryana - Subsection Section 117(6) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (6)When by due diligence the address of the person concerned cannot be known, the order or notice may be despatched to him at his last known address.
