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[Cites 0, Cited by 7] [Section 2(6)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6)(c) in The Displaced Persons (Debts Adjustment) Act, 1951

(c)is due to a displaced person from any other person (whether a displaced person or not) ordinarily residing in the territories to which this Act extends;