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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(d) in The General Rules (Civil), 1986

(d)Form to be legibly written and signed by parties.-The forms shall not be accepted unless filled up in a bold, clear and legible handwriting. The parties, their recognised agents or counsels shall sign the form in the left bottom corner, and will be responsible for the accuracy of the information entered in the forms.