Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76A] [Entire Act] State of Haryana - Subsection Section 76A(ii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (ii)payment of any public dues, by adjustment against the net compensation payable in respect of the verified claim of any displaced person.
