Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 582] [Entire Act] State of Jharkhand - Subsection Section 582(c) in Jharkhand Municipal Act, 2011 (c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Act No.5 of 1908) for the verification of pleadings:
