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Citedby 359 docs - [View All]
Ptc India Ltd. vs Central Electricity Reg. Comm. ... on 15 March, 2010
Nagjiram vs Mangilal And Ors. on 21 April, 1976
Jai Balaji Industries Limitred & ... vs Union Of India & Ors on 7 December, 2012
Bhagwati Prasad vs Ushadevi And Ors. on 27 May, 1994
Kiran Bedi & Ors vs Committee Of Inquiry & Anr on 4 January, 1989

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[I.P.C.]
Central Government Act
Section 178 in The 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 3[ 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.