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 19A] [Entire Act] Union of India - Subsection Section 19A(2) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954 (2)The date fixed for hearing the claim shall not be less than 60 days from the date on which the notice in Form E is first published in the newspaper.
