Section 23 in The Rules of the High Court of Orissa, 1948
23.
[In administering oaths and affirmation to declarants, the Commissioner shall be guided by the provisions of the Oaths Act (Act No. 44 of 1969) and the following forms shall be used.Form No. 4 (Affidavit)OathI.,........... do swear in the name of God that this is my name and signature (or mark) and that the contents of this my affidavit are true.AffirmationI do solemnly affirm that this is my name and signature (or mark) and that the contents of this my affidavit are true.] [Substituted vide C.S.No. 53 (X-11/87, dated 8.2.1989).]
