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State of Jharkhand - Section

Section 40 in Civil Court Rules of the High Court of Judicature at Patna

40.

The Court should be careful to enforce Order XIX, Rule 3, and except in interlocutory applications (see Order XIX, Rule 2), to confine the use of affidavits to such facts as the deponent is able to prove of his own knowledge and to refuse statements founded on mere belief.