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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(3) in Civil Court Rules of the High Court of Judicature at Patna

(3)dated, and signed by the person presenting it and also, where necessary, by such other person as may by law be required to sign such pleading, petition, affidavit or application;