Report No. 60

3.66. Section 3(36)-"movable property".- Section 3(36) defines "movable property", and needs no change.

3.67. Section 3(37)-"oath".-

Section 3(37) defines "oath" as including a solemn affirmation or declaration in case of persons by law allowed to do so. But it does not provide that the oath should be taken before a competent authority. We recommend that the definition should be re-drafted as follows so as to bring out this idea:

"(37). "Oath" shall mean an oath taken before a competent authority with reference to the Oaths Act, 1969, or any other law for the time being in force, and shall, in the case of persons by law allowed to affirm or declare instead of swearing, include affirmation or declaration made before a competent authority with reference to that Act or law".