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Report No. 28

Appendix 3

Recommendations in Respect of other Acts

Code of Criminal Procedure, 1898

The question whether an Oath can be administered where the statement of a witness is recorded under section 164 of the Cede of Criminal Procedure should be considered when that Code is revised1.

1. See App 2, Notes on Clauses, clause 4.



Indian Oaths Act, 1873 Back




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