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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(g) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

(g)It is obligatory that the verification should be signed by the person making it, stating the dates on which and the place at which it was signed [Order VI, rule 15(3)];