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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(1)(c) in The Punjab Homoeopathic Practitioners Act, 1965

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Act No. V of 1908), for the verification of pleadings: