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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3) in The U.P. Debt Relief Act, 1977

(3)Every application under this section shall be signed and verified by the applicant in the manner prescribed by the Code of Civil Procedure, 1908 for signing and verification of plaints;Provided that in the case of an application under sub-section (2), the creditor shall be bound to verify the contents only in so far as they are known to him.