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State of Madhya Pradesh - Section

Section 34 in M.P. Civil Court Rules, 1961

34.

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 identified by........whose signature is/signatures are hereto appended.SignatureDesignation"SealA rubber stamp may be used for the form of this endorsement. In addition, the particulars required by Rule 32 (2) shall, where necessary, be added in manuscript and dated, signed and sealed by the officer administering the oath.