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State of Rajasthan - Section

Section 14 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

14.

the applicant shall sign a declaration to the effect that all the facts stated in his application are true to the best of his knowledge and belief, and that if a loan is granted to him he will conform in all respect to these rules and abide by the terms and conditions laid down therein. The declaration shall be verified in the manner laid down for the verification of plaints under the Code of Civil Procedure.