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[Cites 0, Cited by 1] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3) in The Displaced Persons (Debts Adjustment) Act, 1951

(3)An appeal shall lie from the order of the Registrar under sub-section (2) to the State Government and no order passed by the Registrar or by the State Government on appeal shall be called in question in any Court.