Section 100 in Rules of the High Court of Judicature for Rajasthan, 1952
100. Forms of oaths and affirmations.
- The following forms of oaths and affirmations are prescribed under section 7 of the Indian Oaths Act, 1873, namely:-Form of the oath or affirmation to be administered to the witnessI swear in the presence of Almighty God (or solemnly affirm) that the evidence which I shall give to the court shall be true, that 1 will conceal nothing, and that no part of my evidence shall be false.So help me God.Form of the oath or affirmation to be administered to the interpreterI swear in the presence of Almighty God (or solemnly affirm) that I understand and speak the..............and...........languages, and that I will well and truly and faithfully interpret, translate and explain all questions and answers and all such matters as the court may require me to interpret and explain.So help me God.Form of the oath or affirmation to be administered to the jurorI swear in the presence of almighty God (or solemnly affirm) that I will well and truly try and true deliverance make, between the State and the prisoner at the bar, and give a true verdict according to the evidence.So help me God.Section E Record of Evidence
