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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(1)Every notice or order under these rules shall be served upon the claimant by prepaid registered post with an acknowledgement due, at the address mentioned in the claim file or at such other address as may be supplied by the claimant.