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 Madhya Pradesh - Section Section 18 in The M.P. Commissioner of Oaths Rules, 1976 18. Facts to be within the knowledge of the deponent. - Except on an interlocutory application, an affidavit shall be confined to such facts as the deponent is able, on his own knowledge to prove.
