Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Assam - Subsection Section 57(3) in The Assam Frontier (Administration of Justice) Regulation, 1945 (3)When an oath is administered, it shall be in the manner which the Court considers most binding on the conscience of the person making it.
