Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 4 in The Punjab Refugees Rehabilitation (Loans and Grants) Rules, 1948

4.

Applications submitted by post shall not be entertained unless the affidavit annexed therewith has been duly attested by a magistrate or any other authority competent to attest the same.