Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 669] [Entire Act] State of Uttar Pradesh - Subsection Section 669(3) in The General Rules (Civil), 1957 (3)Every copy of statement or account filed into Court shall be verified by an affidavit of the guardian declaring the same to be true and full account of all transactions during the period to which the account in question relates.
