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State of Rajasthan - Section

Section 329 in The Rajasthan Revenue Courts Manual, 1956

329. Oath or affirmation by deponent.

- The person administering an oath or affirmation to the person making an affidavit shall follow the provisions of the Indian Oaths Act, 1873.The following forms are prescribed namely :-OathI swear that this may declaration is true: that it conceals nothing, and that no part of it is false. So help me God.AffirmationI solemnly affirm that this my declaration is true: that it conceals nothing that no part, of it is false.