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State of Andhra Pradesh - Section

Section 52 in Criminal Rules of Practice and Circular Orders, 1990

52.

(1)A witness, interpreter or deponent to an affidavit may instead of making oath, make an affirmation.
(a)Oath or affirmation to be taken by a witness: -
I do| Swear in the name of GodSolemnly affirm
that, what I shall state shall be the truth, the whole truth and nothing but the truth :
(b)Oath or affirmation to be taken by an Interpreter other than Court interpreter: -
I do| Swear in the name of GodSolemnly affirm
that I will well and truly interpret and explain all questions put to evidence given by witnesses and translate correctly and accurately all documents given to me for translation.
(c)Oath or affirmation to be taken by the deponent to an affidavit -
I do| Swear in the name of GodSolemnly affirm
that this is my name and signature (or mark) and that the contents of my affidavit are true.
(2)The witness, interpreter or deponent to an affidavit shall ordinarily stand while making the oath or affirmation.
(3)In the case of deponent to an affidavit, oath or affirmation shall be made after he affixes his signature or mark to the affidavit.Explanation: - The officer administering the oath or affirmation shall write the name of the deponent over/against the mark after the deponent affixes his mark and read it to the deponent before the Oath or affirmation is administered.
(4)No Oath or affirmation shall be administered to a deponent to an affidavit unless the Officer administering the Oath or affirmation is satisfied that the deponent understands the nature and contents of the affidavit.
(5)In the case of a child witness under 12 years of age, the Presiding Officer shall record a finding that the witness understands the duty of speaking the truth.Recording of Evidence