Section 14(5) in The Company Law Board Regulations, 1991
(5)Every petition, other than an application under sub-section (9) of section 58A or subsection (4) of section 117C of the Act or under sub-section (2) of section 45QA of the Reserve Bank of India Act, 1934 (2 of 1934), shall be accompanied by an affidavit verifying the same and shall be drawn up in the first person and shall state the full name, age, occupation and complete residential address of the deponent and shall be signed by the deponent and sworn before the person specified in section 558 of the Act.
