(2)Where, in any proceeding pending at the commencement of this Act, the parties have agreed to be bound by any such oath or affirmation as is specified in section 8 of the said Act, then, notwithstanding the repeal of the said Act, the provisions of sections 9 to 12of the said Act shall continue to apply in relation to such agreement as if this Act had not been passed.The Schedule(See section 6)Forms of Oaths or AffirmationsForm No. 1(Witnesses):I dothat what I shall state shall be the truth, the wholetruth and nothing but the truth.Form No. 2 (Jurors):swear in the name of GodI dothat I will well and truly try and true deliverancemake between the State and the prisoner(s) at the bar, whom I shall have in charge, and a true verdict give according to the evidence.Form No. 3 (Interpreters):swear in the name of GodI do that I will well and truly interpret and explain allquestions put to and evidence given by witnesses and translate correctly and accurately all documents given to me for translation.Form No. 4 (Affidavits):I do that this is my name and signature (or mark) and thatthe contents of this my affidavit are true.
