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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(3)Every such statement shall be signed and verified in the manner prescribed in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the signing and verification of plaints.