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 25 in M.P. Civil Court Rules, 1961 25. When the declarant in any affidavit speaks to any fact within his ' own knowledge, he must do so directly and positively, using the words I affirm" (or "make oath") "and say".
