Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Manipur - Subsection Section 3(2) in Manipur Municipality Ombudsman Act, 2013 (2)A person appointed to be the Ombudsman shall, before entering upon office, make and subscribe before the Governor an oath or affirmation according to the form as prescribed.
