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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(1)(c) in Chandigarh Panchayat Election Rules, 1994

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908) for the verification of pleadings.