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 28 in The M.P. Commissioner of Oaths Rules, 1976 28. IN THESE RULES, 'Affidavit' includes a petition and other document required to be sworn, and 'sworn' shall include 'Affirmed'.
