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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(b) in Grant of Certified Copies Rules

(b)If the application is not supported by a Court certificate, he shall file an affidavit to satisfy the authority empowered to grant the copy that he is so interested in the subject-matter of the document concerned and that he requires the copy bona fide for his own use.