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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(a) in The Oaths Act, 1969

(a)all witnesses, that is to say, all persons who may lawfully be examined, or give, or be required to give, evidence by or before any Court or person having by law or consent of parties authority to examine such persons or to receive evidence;