AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Depositories Act, 1996

7. Filing of affidavits

Where a fact which can not be borne out by, or is contrary to, the record is alleged, it shall be stated clearly and concisely and supported by a duly sworn affidavit.



Depositories Act, 1996 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys