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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)Every councillor and every person nominated under clause (a) of sub-section (2) of section 5, before taking his seat, shall make and subscribe at a meeting of the council an oath or affirmation according to the following form, namely:-
I, A.B. having been =| elected as a councillor of[xxx] [Omitted by Tamil Nadu Act 3 of 1997.]
this council do =| elected as a councillor ofsolemnly affirm
that I will bear true faith and allegiance to the Constitution of India as by law established that I will uphold the sovereignty and integrity of India and that I will faithfully discharge the duty upon which I am about to enter.