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 12] [Entire Act] State of Himachal Pradesh - Subsection Section 12(b) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh (b)Only material facts are to be stated. The evidence by which they are to be proved is not to be stated (Order VI, rules 2, 10, 11 & 12).
