110. Swearing of witnesses.

(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 God / solemnly affirm

that the evidence which I shall give before this court shall be the truth, the whole truth and nothing but the truth.".

(2) Every person giving evidence on oath or affirmation before a court-martial shall be bound to state the truth.