Section 76 in The Armed Forces Tribunal (Practice) Rules, 2009
76. Affidavits of illiterate, blind, etc.
Where an affidavit is sworn or affirmed by any person who appears to be illiterate, blind or unacquainted with the language in which the affidavit is written, the attestor shall certify that the contents of the affidavit were read, explained or translated by him or in his presence to the deponent and that the deponent has put his signature or mark in his (attestor) presence in Form No. 16. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
