Section 36(1)(b) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(1)(b) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(b)set forth lull particulars of any corrupt practice that the petitioner alleges, including a statement of the names of the parties alleged to have committed such corrupt practice and date and place of the commission of each such practice : and

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State of Jammu-Kashmir - Subsection

Section 36(1)(b) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003