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Union of India - Section

Section 26 in Admiralty Court Act, 1861

26. Registrar may administer oaths.-

[* * *] [Introductory words were repealed by Court, See 15 and 16, Geo. 5 C. 49, Section 99(1)(f), Sch. I] The registrar of the said Court of Admiralty shall have power to administer oaths in relation to any cause or matter depending in the said Court; ........