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State of Jammu-Kashmir - Section

Section 51 in The Jammu and Kashmir State Ranbir Penal Code, 1989

51. Oath.

- The word "oath" includes a solemn affirmation substituted by law for an oath, and any declaration required or authorised by law to be made before a public servant or to be used for the purpose of proof, whether in a Court of Justice or not.