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State of Madhya Pradesh - Section

Section 554 in M.P. Civil Court Rules, 1961

554.

If the clerk of Court or a deputy clerk of Court is appointed officer to administer the oath of affidavits made under the Code of Civil Procedure he should perform that duty only in respect of affidavits to be filed in Courts under the control of the District Judge and at such time as may be fixed by the District Judge.