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 1] [Entire Act] NCT Delhi - Section Section 10 in Punjab Relief of Indebtedness Act, 1934 10. Verification of application. (1)Every application to a board shall be in writing and to be signed by applicant and verified in such manner as may be prescribed.
