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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(13) in The Displaced Persons (Debts Adjustment) Act, 1951

(13)"verified claim" means any claim registered under the Displaced Persons (Claims) Act, 1950 (44 of 1950) in respect of which a final order has been passed under that Act relating to its verification and valuation;