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Union of India - Section

Section 44 in The Displaced Persons (Debts Adjustment) Act, 1951

44. Bar of further applications in certain cases.

Subject to the other provisions contained in this Act, where an application made by a displaced debtor under section 5 or under sub-section (2) of section 11, or by a displaced creditor under section 13 has been dismissed, no further application for the same purpose shall lie.