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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(6) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(6)Has the applicant applied under the Displaced Persons (Debt Adjustment) Act, 1950 for adjustment of his debts ? If so, state name of Tribunal and names of pre-partition creditors as mentioned in his application to the Tribunal and their addresses.