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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1) in Criminal Rules of Practice and Circular Orders, 1990

(1)A witness, interpreter or deponent to an affidavit may instead of making oath, make an affirmation.
(a)Oath or affirmation to be taken by a witness: -
I do| Swear in the name of GodSolemnly affirm
that, what I shall state shall be the truth, the whole truth and nothing but the truth :
(b)Oath or affirmation to be taken by an Interpreter other than Court interpreter: -
I do| Swear in the name of GodSolemnly affirm
that I will well and truly interpret and explain all questions put to evidence given by witnesses and translate correctly and accurately all documents given to me for translation.
(c)Oath or affirmation to be taken by the deponent to an affidavit -
I do| Swear in the name of GodSolemnly affirm
that this is my name and signature (or mark) and that the contents of my affidavit are true.