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State of Jharkhand - Section

Section 98 in Civil Court Rules of the High Court of Judicature at Patna

98.

The following forms of oaths and affirmations are prescribed under Section 7, Act X of 1873-For WitnessesOathI swear that the evidence which I shall give in this case shall be true, that I will conceal nothing, and that no part of my evidence shall be false.So help me God.AffirmationI solemnly declare that the evidence which I shall give in this case shall be true, that I will conceal nothing, and that no part of my evidence shall be false.For InterpretersOathI swear that I will well and truly interpret, translate, and explain all questions and answers, and all such matters as the Court may require me to interpret, translate, and explain.So help me God.AffirmationI solemnly declare that I will well and truly interpret, translate, and explain all questions and answers, and all such matters as the Court may require me to interpret, translate or explain.