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 14] [Entire Act] State of Haryana - Subsection Section 14(4) in The Haryana Homoeopathic Practitioners (General) Rules, 1975 (4)Every appeal shall be signed by the appellant and verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of plaint.
