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State of Madhya Pradesh - Section

Section 23 in M.P. Civil Court Rules, 1961

23.

Every person, other than a plaintiff or defendant in a suit in which the application is made, making any affidavit shall be described in such manner as shall serve to identify him clearly; and where necessary, for this purpose, the affidavit shall contain his full name, age, father's name, profession or trade and true place of residence, and shall be subscribed either with his signature in his own hand or his finger impression.