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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(ii) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951

(ii)The petition shall be accompanied by a deposit of two hundred rupees as security for costs and a list signed and verified in like manner setting forth full particulars of the corrupt practice which the petitioner alleges.