Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 14 in High Court Rules and Orders In M.P.

14. The officer administering the oath or receiving the solemn affirmation shall make the following endorsement on every affidavit made 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.SignatureDesignation"SealA rubber stamp may be used for the form of this endorsement. In addition the particulars required by Rule 12 (2) shall, where necessary, be added in manuscript and dated, signed and sealed by the officer administering the oath.