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[Cites 0, Cited by 0] [Section 615] [Entire Act]

State of Rajasthan - Subsection

Section 615(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)A debt may be proved by affidavit which may be made by the creditor himself or by some person authorised by him or on his behalf. If made by a person so authorised, the affidavit shall state his authority and means of knowledge.