Section 41 in Rules of the High Court of Judicature for Rajasthan, 1952
41. Full particulars of persons and places to be given.
- An affidavit shall fully describe the person swearing the affidavit with such particulars, as will ensure his clear identification such as his full name, the name of his father, his religious persuasion, his rank or degree in life, his profession, calling, occupation or trade and his true place of residence. Any person or place referred to in an affidavit shall be fully described in such manner, as to enable his or its identity to be clearly fixed.
