Section 328 in The Rajasthan Revenue Courts Manual, 1956
328. Impounding of affidavit.
- When it appear to an Oath Commissioners that the deponent cannot be made to or will not understand the contents of the affidavit he shall impound it. and forward it to the Registrar for such action as he may consider necessary.When an affidavit is impounded under this Rule the person impounding the same shall certify the date on which and the circumstances in which it was impounded.
