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State of Rajasthan - Section

Section 332 in The Rajasthan Revenue Courts Manual, 1956

332. Affidavit containing numerous corrections may not be accepted.

- The Court or the Registrar may refuse to receive an affidavit in which the inter lineations, alterations or erasures appear to be so numerous as to make it expedient that the affidavit should be re-writ-ten.