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State of Jharkhand - Section

Section 15 in Civil Court Rules of the High Court of Judicature at Patna

15.

When the person presenting a pleading, affidavit, petition or application is not a pleader or a Mukhtar, he shall, if so required by the Court, be identified. In the case of an illiterate person his thumb impression shall be affixed in place of the signature required in this connection.