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 12] [Entire Act] State of Himachal Pradesh - Subsection Section 12(k) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh (k)When mis-representation, fraud, undue influence etc., are pleaded necessary particulars must always be given (Order IV, rule 4);
