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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Nagaland - Subsection

Section 22(e) in Rules for the Administration of Justice and Police in Nagaland

(e)It shall be discretionary to examine witnesses on oath in any form, or to warn them that they are liable to the punishment for perjury if they state that which they know to be false.