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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(3) in The Pepsu Court of Wards Act, 2008

(3)Every such document shall be accompanied by a true copy of the same. The Deputy Commissioner, or such officer as he may appoint in that behalf, shall mark the original document for the purpose of identification, and after examining and comparing the copy with it, shall retain the copy and return the original to the claimant.