Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Haryana - Subsection Section 5(3) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976 (3)Every application shall be signed and verified in the manner prescribed under the rules 14 and 15 of Order IV of the First Schedule to the Code of Civil Procedure, 1908.
