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[Cites 0, Cited by 0] [Section 122(7)] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(7)(i) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(i)Has applicant migrated from any place in Pakistan on or after 14th March, 1947, as a result of Partition ? If so state date of migration and place from where migrated.