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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(6)In the case of persons living in any country outside India, a receipt for the amount of fee issued by an officer authorised in this behalf by the representative of India in that country shall be sufficient evidence about the payment of fee provided such a receipt is enclosed with the application.