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Union of India - Section

Section 17 in The Cantonments Act, 2006

17. Oath or affirmation

.-Every person who is by virtue of his office, or who is nominated or elected to be, a member of the Board shall, before taking his seat, make and subscribe at a meeting of the Board an oath or affirmation of his allegiance to the Constitution of India in the following form, namely:-, become__________"I, A.B.,having been elected____________a member of this Board,dobeen nominatedswear in the name of God______________________that I will bear true faith and allegiance to the solemnly affirmConstitution of India as by law established and that I will faithfully discharge the duty upon which I am about to enter.".