Section 51 in Rules of the High Court of Judicature for Rajasthan, 1952
51. Certificate of verification.
- The person before whom an affidavit is sworn, shall certify at the foot of the affidavit the fact of the swearing of the affidavit before him, the manner in which he has complied with rule 47 and the date and hour of swearing of the affidavit and shall mark, initial and date any exhibits referred to therein.
