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[Cites 0, Cited by 0] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(4) in Government of India Act, 1935

(4)Every person appointed to be a judge of the Federal Court shall, before he enters upon his office, make and subscribe before the Governor-General or some person appointed by him an oath according to the form set out in that behalf in the Fourth Schedule to this Act.GOI.201