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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 136(3) in Jammu and Kashmir Panchayati Raj Rules, 1996

(3)Before examining any person except an accused a Panchayati Adalat or a Bench thereof shall administer him the following oath or if the person is willing to make an oath in any other form to which peculiar sanctity is attached in the locality, then in such other forms; "I shall state the truth and nothing but the truth to help me God."