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Union of India - Section

Section 20 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

20. Certain provisions of the Limitation Act to apply.

- The provisions of Sections 5 and 12 of the Indian Limitation Act, 1908 (9 of 1908), so far as may be, apply to every proceeding in respect of which no period of limitation is prescribed under these rules.