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State of Madhya Pradesh - Section

Section 126 in Criminal Courts - Rules and Orders

126.

Oaths and affirmations made under Section 5 of the Indian Oaths Act (X of 1873) shall be administered according to the following forms:-I. Affirmation
(1)For a WitnessThe evidence which I shall give shall be the truth, the whole truth, and nothing but the truth.
(2)For an InterpreterI shall well and truly interpret questions put to, and evidence given by, witnesses in this case.
(3)For JurorI shall well and truly do my duty as a member of the jury in this case.II. OathThe affirmation given above with the addition of the following invocation:-So help me God.