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 1] [Entire Act] State of Rajasthan - Section Section 2 in Rules Under The Indian Oaths Act, 1873 2. Affirmation for witness. - "I solemnly affirm that the evidence which I shall give to the court shall be the truth, the whole truth and nothing but the truth."
