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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(v) in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987

(v)The petition shall be accompanied by an affidavit verifying the facts relied upon and that the documents produced are true copies of the originals if they are not originals, or certified copies of the originals.