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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(1)(h) in The M.P. Vanijyik Kar Niyam, 1995

(h)be signed and verified by the appellant or applicant or an agent duly authorised by him in writing in the appellant/applicant named in the above memorandum of appeal/application for revision do hereby declare that what is stated therein is true to the best of my knowledge and belief.