Section 213 — Refusing oath or affirmation when duly required by public servant to make it.

Bharatiya Nyaya Sanhita, 2023
Whoever refuses to bind himself by an oath 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 five thousand rupees, or with both.

Official Hindi (PDF) ↗

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