Section 14 in The M.P. Commissioner of Oaths Rules, 1976
14. Affidavits filed or presented in court.
- Every affidavit shall be in the language of the court and shall bear the general heading,-"In the court of..............."The affidavit and every exhibit annexed thereto shall be marked with the particulars-of the case or proceeding in which it is sworn. The affidavit shall contain no statement which is in the nature of an expression of opinion or argument.
