Designs Rules, 2001
8.
Signature and verification of documents specified in sections 5, 12, 19 and 37.
The
documents specified in sections 5,12,19 and 37 of the Act shall be dated and
signed at the foot, and shall contain a statement that the facts and matters
stated therein are true to the best of the knowledge, information and belief of
the person signing them.
|
|
