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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(b) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(b)ordering, with the consent of the claimants concerned, consolidation of proceedings in two or more cases in which the evidence adduced on behalf of the claimants may be similar and common questions of law and facts are involved ;