Section 73 in The Armed Forces Tribunal (Practice) Rules, 2009
73. Form and contents of the affidavit.
(1) Every affidavit shall be drawn up in Form No. 15 in the first person and divided into paragraphs and numbered consecutively.(2)Every affidavit shall contain the full name, occupation, age, father's or mother's or husband's name, as the case may be, and address of the deponent.(3)The deponent shall be identified with such other particulars as may be necessary to identify him and he shall affix his signature or mark on each page. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
