Section 19(2) in Income-Tax Settlement Commission (Procedure) Rules, 1997
(2)The statement of facts, the annexures thereto and the terms of settlement shall each be signed separately by the applicant and the statement of facts shall be verified in the following manner, namely :-"I.................................................................., son/daughter/wife of(Name in full and in block letters).....................................solemnly declare that to the best of my knowledge and belief, the information given in this statement of facts and the annexures accompanying it is correct and complete and other particulars shown therein are truly stated. I further declare that I am making this statement in my capacity as .................................... and that I am competent to make (designation)this statement of facts and to verify it.Place :.......................Date :........................Signature
