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Allahabad High Court: Partner of the Firm Available at Survey Can Decline to Sign Survey Report - (04 Apr 2022)

CIVIL

Allahabad High Court has observed that once the partner of the firm was present at the time of the survey, who must have signed the survey report, he could very easily ask to correct the entries or decline to sign the survey report, if it was not recorded as per his statement.

Tags : ALLAHABAD HIGH COURT   SURVEY REPORT    

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