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State of Madhya Bharat - Section

Section 14 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

14. Verification of statement and particulars of debts.

- Every statement submitted under sub-Section (1) of Section 11 together with all particulars furnished along with it under sub-Section (1) of Section 13 shall be signed and verified in the manner as prescribed by the Code of Civil Procedure, 1908 (V of 1908) for signing and verifying plaints.