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[Cites 0, Cited by 6] [Entire Act]

State of Odisha - Section

Section 39 in The Orissa Hindu Religious Endowments Rules, 1959

39.

All applications and appeals shall state in distinct paragraphs the reliefs sought and the grounds on which they are sought and shall be verified at the foot in the manner provided for a plaint in the Civil Procedure Code, 1908.