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State of Andhra Pradesh - Section

Section 49 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

49. Affidavit stating matter of opinion:

- Every affidavit stating any matter of opinion shall show the qualification of the deponent to express such opinion, by reference to the length of experience, acquaintance with the person or matter as to which the opinion is expressed, or other means of knowledge of the deponent.