Section 22 in The M.P. Commissioner of Oaths Rules, 1976
22. Contents to be explained to deponent.
- The person before whom an affidavit is sworn shall ask the deponent if he has read the affidavit and understands the contents thereof. If the deponent states, that he has not read it or appears not to understand the contents or does not know the language thereof, he shall read and explain it or cause another person, to read and explain to such person in his presence. Until he is satisfied that the deponent fully understands its contents, he shall, not allow the affidavit to be sworn.
