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[Cites 0, Cited by 8] [Article 148] [Constitution]

Constitution Subarticle

Article 148(2) in Constitution of India

(2)Every person appointed to be the Comptroller and Auditor-General of India shall, before he enters upon his office, make and subscribe before the President, or some person appointed in that behalf by him, an oath or affirmation according to the form set out for the purpose in the Third Schedule.