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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2)(b) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(b)Every declaration must state the description and true place of abode of the declarant and where the facts stated in declaration are not within the personal knowledge of the declarant, the source of the information and grounds for the belief of the declarant in its truth, shall be accurately and fully stated. Declarations or parts of declarations which are made in contravention of this rule shall not be accepted as evidence.