118. Oath or affirmation to be administered to witnesses .-An oath or affirmation shall, if so required by the Act, be administered to every witness, before the gives his evidence, by a member of the Court, the judge-advocate, or some other person empowered by the Court, in one of the following forms or in such other form to the same purport as the Court ascertains to be according to the religion or otherwise binding on the conscience of the witness.
Form Of Oath"I.................do swear in the name of God that what I shall state shall be the truth, the whole truth, and nothing but the truth."Form Of Affirmation"I.................do solemnly affirm that what I shall state shall be the truth, the whole truth, and nothing but the truth."
