Section 81(c) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(c)No affidavit having interlineations, alteration or erasure, shall be filed in Tribunal unless such interlineations or alternation is initialed by the authority before whom it is sworn, or, in the case of an erasure, the words and figures written on the erasure are rewritten in the margin and initialed by such authority.
