Section 50 in Rules of the High Court of Judicature for Rajasthan, 1952
50. Corrections in affidavit.
- All interlineations, alterations or erasures in an affidavit shall be initialed by the person swearing it and the person before whom it is sworn. Such interlineations or alterations or erasures shall be made in such manner as not to obliterate or render it impossible or difficult to read the original matter. In case such matter has been obliterated so as to make it impossible or difficult to read it, it shall be re-written in the margin and initialed by the person before whom the affidavit is sworn.No interlineation or alteration or erasure shall be made in an affidavit after it has been sworn.
