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State of Gujarat - Section

Section 28 in Gujarat High Court Rules, 1993

28. Identity of deponent.

- The officer, before administering oath or affirmation and certifying the affidavit, shall satisfy himself as to the identity of the deponent who shall be either known to the officer personally or identified before him a person whom he personally knows. The manner in which the identification is made shall be certified by the Officer administering the oath.