Section 34(3) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(3)An affidavit shall be confined to statements of facts and avoid arguments and when it contains statements of facts not within the declarant's personal knowledge but based on information received by him, he shall state so and shall also state that he believes them to be true and shall also give the source of such information wherever possible and the grounds of his belief, if any.
