Section 39 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
39. [ [[Rule 39 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 39 stood as under:
'39. All affidavits shall be drawn up in paragraph numbered consecutively and shall be type-written, printed or cyclostyled, xeroxed and transcribed in the same manner as a petition and shall be verified in the same manner as a petition. The annexures shall be in the same Form as in a petition and paginated.]]- All affidavits shall be drawn up in paragraphs numbered consecutively and shall be type written, printed or cyclostyled, xeroxed and transcribed in the same manner as a petition and shall be verified in the same manner as a petition. The annexures shall be paginated and numbered in the manner prescribed in Rule 21 hereof.]
