Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 21 in Allahabad High Court Rules, 1952 21. Interpretation. - In this Chapter 'affidavit' includes a petition or other document required to be sworn, and 'sworn' shall include 'affirmed'.
