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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Haryana - Subsection

Section 112(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(3)O - Loans and Advance by the Central Government in respect of properties the cost of which was met by the State Government and other authorities from loans from the Central Government. See rule (2) of Rule 114 below).