Report No. 28
48. Definition of oath.-The Act does not contain any definition of 'oath'. The expression 'oath' is defined in section 3(37) of the General Clauses Act, 1897, as including an 'affirmation', and this definition applies to all Central Acts made after the 3rd January, 18681-2. It is, however, not necessary to rely upon this definition, because, wherever the expression 'oath' is used in the Indian Oaths Act, 1873, the expression 'affirmation' is also mentioned.
1. See section 4(1), General Clauses Act, 1897.
2. See also section 51, Indian Penal Code.
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