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

State of Andhra Pradesh - Subsection

Section 52(4) in Criminal Rules of Practice and Circular Orders, 1990

(4)No Oath or affirmation shall be administered to a deponent to an affidavit unless the Officer administering the Oath or affirmation is satisfied that the deponent understands the nature and contents of the affidavit.