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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in Transfer of Evacuee Deposits Rules, 1955

(2)Where a notice has been duly served, and the persons called upon to show cause why the deposit should not be transferred to Pakistan fail to appear on the date fixed for the hearing, the Custodian may proceed ex parte, and pass such order on the materials before him as he thinks fit.