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Indian Penal Code, 1860 178. Refusing oath or affirmation when duly required by public servant to make it Whoever refuses to bind himself by an oath 99[or affirmation] to state the truth, when required so to bind himself by a public servant legally competent to require that he shall so bind himself, shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.    |
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