Section 110 — Swearing of witnesses.

(1) No witness shall be examined until he has been duly sworn or affirmed in the following manner:-- "I......................................do swear in the name of God solemnly affirm that the evidence which I shall give before this court shall be the truth, the whole truth and nothing but the truth.". (2) Every person giving evidence on oath or affirmation before a court-martial shall be bound to state the truth.

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