Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Himachal Pradesh - Subsection Section 12(a) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh (a)The whole case must be stated in the pleadings that is to say, all material facts must be stated (Order VI, rule 2)
