Section 25(3) in The Punjab Passengers and Goods Taxation Rules, 1952
(3)[It shall be endorsed by the appellant or his agent that the facts set out in the memorandum are true to the best of his knowledge and belief] [Substituted vide Haryana Government Notification No. GSR 91/PA.16/52/S.22/Amd.(3)/74, dated 19th July, 1974.].
