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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5)(b) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002

(b)require that the evidence tendered by any person shall be given on oath and administer an oath for the purpose or may require the evidence be tendered by filing affidavit duly attested.