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State of Madhya Pradesh - Section

Section 29 in Criminal Courts - Rules and Orders

29. The officer administering the oath shall make the following endorsement on every affidavit sworn before him and shall date, sign and seal the same:

Sworn before me on the....... day of...... 20...... by............ son of..... who is personally known to me (or who has been identified by........) whose signature is/signatures are thereto appended.
(Seal)Signature............
Designation..........A rubber stamp may be used for this endorsement.In addition the particulars required by Rule 27 (2) shall, where necessary, be added in manuscript and dated, signed and sealed by the officer administering the oath.