Section 76(1)(h) in The Chhattisgarh Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

(h)be signed and verified by the appellant or applicant or an agent duly authorised by him in writing in this behalf in the following form, namely:

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