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[Cites 0, Cited by 0] [Section 601A(2)] [Section 601A] [Entire Act]

State of Telangana - Subsection

Section 601A(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)unless a declaration as to the identity of the publisher thereof, signed by him and attested by two persons to whom he is personally known, is delivered by him to the printer in duplicate; and