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State of Madhya Pradesh - Section

Section 24 in The M.P. Commissioner of Oaths Rules, 1976

24. Oath or affirmation by deponent.

- The persons administering an oath or affirmation to the Person making affidavit, shall follow the provisions of the Indian Oaths Act, 1873. The following forms are prescribed namely:-OathI swear that my this declaration is true, that it conceals nothing; and that no part of it is false. So help me God.AffirmationI solemnly affirm that this my declaration is true, that it conceals nothing, and that no part of it is false.