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State of Uttar Pradesh - Section

Section 44 in The General Rules (Civil), 1957

44. Statement about erasures and additions.

- Whenever any private document, other than a registered document or certified copy containing erasures, additions or interlineations is produced by a party to a case, it shall be accompanied by a statement clearly describing each such erasures, addition or interlineation, and signed by such party. Reference to such statement shall be made in the list form (Part IV-71) with which the paper is filed.