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State of Rajasthan - Section

Section 175 in Rajasthan Registration Rules, 1955

175. Oath or affirmation to be administered cautiously.

- The power vested in every registering officer by section 63 of administering an oath shall not be exercised unless the registering officer doubts the truth of any verbal statement made to him. For the purposes of this section an oath includes an affirmation under section 6 of the Indian Oaths Act (X of 1873).