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 37] [Entire Act] State of Himachal Pradesh - Subsection Section 37(b) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh (b)Similarly, Order VIII, rule 1 requires the defendants to produce with his written statement and documents upon which his defence or claim to set off is founded.
