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 43] [Entire Act] Union of India - Subsection Section 43(2) in The Displaced Persons (Debts Adjustment) Act, 1951 (2)The Registrar, after making such inquiry into the matter as he deems fit, may either accord such recognition or refuse to do so.
