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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Uttar Pradesh - Subsection

Section 102(c) in The General Rules (Civil), 1957

(c)Forms to be legibly written arid 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 pleaders, shall sign the forms in the left bottom corner, and will be responsible for the accuracy of the information entered in the forms.