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State of Rajasthan - Section

Section 129 in The Rajasthan Law And Judicial Department Manual, 1952

129. Officer-in-charge to sign and verify plaint.

- The Officer-in-charge should sign and verify the plaint and also discharge the other functions described in rule 113 in regard to the suit. Any process issued to Government in the suit shall be received by the Collector as provided in rule 111.