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[Cites 0, Cited by 1] [Section 164(1)] [Section 164] [Entire Act]

State of Himachal Pradesh - Subsection

Section 164(1)(c) in The Himachal Pradesh Panchayati Raj Act, 1994

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908) for the verification of pleading: