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[Cites 0, Cited by 1] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(1) in The Navy Act, 1957

(1)No witness shall be examined until he has been duly sworn or affirmed in the following manner:—I do swear in the name of Godsolemnly affirm that the evidence which I shall givebefore this court shall be the truth, the whole truth and nothing but the truth.”.