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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(e) in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)

(e)It shall be discretionary to examine witnesses on oath in any form, or to warm them that they are liable to the punishment for perjury if they state that which they know to be false.