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Union of India - Section

Section 27 in The Administrators-General Act, 1963

27. Manner in which petition to be verified by Administrator-General.

- No Administrator-General shall be required to verify, otherwise than by his signature, any petition presented by him under the provisions of this Act, and, if the facts stated in any such petition are not within his own personal knowledge, the petition may be subscribed and verified by any person competent to make verification.