Section 34(5) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(5)The deponent shall sign or make his mark at the foot of every page of the affidavit and also at the end of it. The Attesting Officer shall authenticate every correction, alteration or inter lineations by placing his initials near it and also enter at the foot of every page the number of such authenticated corrections, etc. or enter the word "nil", if there is none and initial such entry and sign his name and enter his designation at the end of the affidavit and affix thereto his official seal or seal of his Court together with the date. The fact of the oath having been administrated or the solemn affirmation having been made in his presence shall be noted by the attesting officer, before he affixes his signature.
