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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4) in The Designs Rules, 2001

(4)The person before whom an affidavit is sworn shall state the date on which and the place where the same is sworn to and shall affix thereto his seal, if any, or the seal of the Court if the affidavit is sworn to before the Court or an officer empowered by that Court and signed his name and state his designation and address at the end thereof.