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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(i) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

(i)It is not necessary to set out the whole or any part of a document unless the precise words thereof are necessary. It is sufficient to state the effect of the document as briefly as (possible (Order VI, rule 9);