(4)The application shall be verified and signed in the manner provided for the verification of a plaint and shall be accompanied b. -(a)Such documents relating to the intermediary interests held by the intermediary as are required by the Schedule:Provided that the Collector may dispense with the production of any document or any particulars in any statement.(b)a certificate from the intermediary that he has not concealed or withheld any material information or particulars relating to his intermediary interests;(c)a declaration by such intermediary that the documents filed by him are genuine and the information furnished by him in the application is true to the best of his knowledge and belief and that he has made no other application claiming compensation under this Act.
