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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(6) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(6)Every person appointed as a Pramukh Lokayukt or a Lokayukt shall, before entering upon his office, take and subscribe before the Governor or some person appointed in that behalf by him, an oath of affirmation in the form set out for the purpose in the First Schedule.