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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(11) in Allahabad High Court Rules, 1952

(11)"Oath Commissioner" means a person appointed by the High Court under Clause (b) of Section 139 of the Code of Civil Procedure, 1908 and sub-section (1) of Section 297 of the Code of Criminal Procedure, 1973, before whom affidavits and affirmations may be sworn and affirmed;