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Report No. 28

27. Question of retention of special oaths considered.-The question for consideration, is, whether the provisions relating to special oaths1 and the conclusive nature of the evidence given on special oath as contained in sections 8 to 12 of the Indian Oaths Act, 1873, should be retained or repealed. Arguments may be advanced for the retention as well as f6r the repeal of these provisions. On, a careful consideration of the arguments for and against these provisions, we are of the opinion, that the provisions relating to special oaths should be omitted from our statute book.

1. Para. 26, supra.







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