Section 131 in The Orissa Registration Rules, 1988
131. Form of oath or affirmation.
- In administering such oath or affirmation the form prescribed by the High Court of judicature should be followed :Note-The following forms may be followed.OathI sweer that the evidence which I shall give in this case shall be true, that I will conceal nothing and that no part of any evidence shall be false.So help me GodAffirmationI solemnly declare that the evidence which I shall give in this case shall be true, that I will conceal nothing, and that no part of my evidence shall be false.(Christian witnesses to whom oaths are administered are to be sworn upon the New Testament.In other gases the oaths are to be administered upon such symbol, or accompanied by such act, as may be normal or as such witnesses may acknowledge to be binding on his conscience).
