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[Cites 0, Cited by 8] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Oaths Act, 1969

(2)Nothing in this section shall render it lawful to administer, in a criminal proceeding, an oath or affirmation to the accused person, unless he is examined as a witness for the defence, or necessary to administer to the official interpreter of any Court, after he has entered on the execution of the duties of his office, an oath or affirmation that he will faithfully discharge those duties.