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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(2)The affidavit shall be drawn up in first person and shall state the full name, age, occupation and address of the person swearing on the affidavit (hereinafter referred to as the deponent) and .the capacity in which he is signing and shall be signed and sworn before a person lawfully authorized to take and receive affidavits.