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State of Madhya Pradesh - Section

Section 20 in M.P. Civil Court Rules, 1961

20.

All Courts dealing with affidavits should make calls for affidavits at 11 a.m. and 2 p.m. every day. If the Clerk of Court or other ministerial officer is appointed a Commissioner for administering oath of affidavits, he will discharge that function at such time as may be fixed by the District Judge in this behalf.