Section 321 in The Rajasthan Revenue Courts Manual, 1956
321. Forms of Oaths.
- The following forms of Oaths and affirmations are prescribed under section 7 of the Indian Oaths Act by the High Court of Rajasthan :-(1)Oaths for witness "The evidence which I shall give to the Court shall be the truth, the whole truth, and nothing but the truth, so held me God".(2)Affirmation for witness "solemnly affirm that the evidence which I shall give to the court shall be the truth, the whole truth, and nothing but the truth".(3)Oath for interpreter-"will well and truly interpret what is deposed by the witness (or witnesses) before the court. So held me God".(4)Affirmation for interpret-"I solemnly affirm that I will well mid truly interpret what, is deposed by the witness (or witnesses) before the court".(5)Oath for person making affidavit-"I swear that this my declaration is true: that it conceals nothing: and that no part of it is false. So held me God".(6)Affirmation for person making an affidavit-"solemnly affirm that this my declaration is true: that it conceals nothing: and that no part of it is false".
