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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(2)Summons to witnesses shall issue in Form "B", and summons to assessors in Form "C" and and all the provisions of Order XVI of the Code of Civil Procedure, 1908 (Act 5 of 1908) shall, so far as may be, apply to such summons.