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[Cites 0, Cited by 9] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Right to Information Act, 2005

(3)The Chief Information Commissioner or an Information Commissioner shall before he enters upon his office make and subscribe before the President or some other person appointed by him in that behalf, an oath or affirmation according to the form set out for the purpose in the First Schedule.