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[Cites 0, Cited by 14] [Section 297] [Entire Act]

Union of India - Subsection

Section 297(2) in The Code of Criminal Procedure, 1973

(2)Affidavits shall be confined to, and shall state separately, such facts as the deponent is able to prove from his own knowledge and such facts as he has reasonable ground to believe to be true, and in the latter case, the deponent shall clearly state the grounds of such belief.