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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Greater Bengaluru City Corporation -

Section 9(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)Any person who has been elected to be a councillor shall not take his seat at ameeting of the corporation or do any act as such councillor unless he has made the oathor affirmation as laid down in sub-section (1).