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State of West Bengal - Section

Section 11 in Calcutta High Court Contempt of Courts Rules, 1975

11.

All annexures to the petition shall be type-written (except where they are in the vernacular when they may be typed or be in manuscript) and transcribed on the same kind of paper as is used in the body of the petition. The annexure shall be separately paginated and marked with exhibits marks (for example - A.B.C.D. etc.) and shall bear certificate of the Commissioner before whom the affidavit is made.