Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 22 in M.P. Civil Court Rules, 1961 22. Every affidavit shall be drawn up in the first person and divided into paragraphs, numbered consecutively, and each paragraph as nearly as may be, shall be confined to a distinct portion of the subject.
