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State of Jharkhand - Section

Section 104 in Criminal Court Rules of the High Court of Judicature at Patna

104.

The following forms of oaths and affirmations are prescribed by the High Court of Judicature at Patna under Section 7, Act X of 1873.For WitnessesOathI swear 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.So help me God.AffirmationI 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.For InterpretersOathI swear that I will well and truly interpret, translate and explain all questions and answers, and all such matters as the Court may require me to interpret, translate and explain.So help me God.AffirmationI solemnly declare that I will well and truly interpret, translate and explain all questions and answers, and all such matters as the Court may require me to interpret translate, or explain.So help me God.