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 8] [Entire Act] State of Haryana - Subsection Section 8(5) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (5)The notice to appear shall direct the applicant to produce all documents in possession or power upon which he relies in support of his case.
