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State of Madhya Pradesh - Section

Section 26 in The M.P. Commissioner of Oaths Rules, 1976

26. Certification of verification.

- The person before whom an affidavit is sworn shall certify at the foot of the affidavit the fact of the affidavit having been sworn before him, the manner in which he has complied with Rule 20, and the date and hour of swearing of the affidavit and shall mark, initial and date any exhibits referred to therein.