Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(3) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(3)A person appointed to be the Ombudsman shall, before he or she enters upon his office, make and subscribe before the Governor or some person appointed in that behalf by him, an oath or affirmation according to the form prescribed.