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State of Himachal Pradesh - Section

Section 25 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

25. Set Off.

- Written Statement called from the parties may be on plain paper, but when the defendant claims in his written statement any sum by way of set off under Order VIII, rule 6, Code of Civil Procedure, the statement must be stamped in the same manner as a plaint in a suit for the recovery of that sum.