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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(d) in The Displaced Persons (Debts Adjustment) Act, 1951

(d)the displaced person has not fulfilled any other condition of the contract which in the opinion of the Central government is of a technical nature and which the Central Government has, by [notification] [See notification No. S.R.O. 350, dated February 13, 1953; Gazette of India, 1953, Pt. II, Section 3, p. 239.] in the Official Gazette, specified as a condition of the contract for the purposes of this section, and any contract to the contrary, to the extent to which it is in contravention of the provisions of this sub-section, shall be deemed to have had no effect.