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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(e) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

(e)Save as otherwise provided for by law for the time being in force, every pleading is to be verified at the foot by the party or, by one of the parties pleading. (Order VI, rule 15)