Section 25 in The M.P. Commissioner of Oaths Rules, 1976
25. Correction in affidavit.
- All interlineations, alterations or erasures in an affidavit shall be initialed by the person swearing it and the person before whom it is sworn. Such interlineations, alterations or erasures shall be made in such manner as not to obliterate or render it impossible or difficult to read the original matter. In case such matter has been obliterated so as to make it impossible or difficult to read it, it shall be rewritten on the margin and initialed by the person before whom the affidavit is sworn No interlineation, alteration or erasure shall be made in an affidavit after it has been sworn.
