Section 42 in Rules of the High Court of Judicature for Rajasthan, 1952
42. Persons who may make affidavits.
- Except as otherwise provided by law or by these Rules or by an order of the Court, an affidavit may be sworn by any person having knowledge of the facts deposed to therein.Two or more persons may join in an affidavit, each deposing separately to such facts as are within his knowledge.
