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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2) in Bihar Registration Rules, 2008

(2)An oath or affirmation administered by a Registering Officer shall be administered according to the form of oath or affirmation prescribed by the High Court of Judicature at Patna for witnesses under Section- 7 of the Indian Oaths Act (X of 1873) and reproduced in Form no-9 in Appendix-A.