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State of Jharkhand - Section

Section 33 in Civil Court Rules of the High Court of Judicature at Patna

33.

Every person, other than a plaintiff or defendant in a suit in which the application is made, making any affidavit, shall be described in such a manner as will serve to identify him clearly, that is to say, by the statement of his full name, the name of his father, his profession to trade, and the place of his residence.