Section 16 in The M.P. Commissioner of Oaths Rules, 1976
16. Persons who make affidavit.
- Except as otherwise provided by law or by these rules or by an order of any court an affidavit may be sworn by any person having knowledge of the facts deposed to therein. Two or more persons may join in an affidavit, each deposing separately to such facts as are within his, knowledge.
