Section 8 in The Muslim Women (Protection Of Rights On Divorce) Rules, 1986
8. Declaration under section 5
.-A declaration in writing filed under section 5 shall be in Form "B".Form "A"Form of Affidavit(See rule 7)I/ We .............................................son/wife of....................................aged........................years, resident of .......................................... and.................................son/wife of...................................... aged ........................................years, resident of........................................hereby state on oath as follows:
