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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in Kerala District Administration Act, 1979

(2)Every other member shall, before taking his seat, make and subscribe before the member nominated under sub-section (1), an oath or affirmation in the form set out for the purpose in the Third Schedule:Provided that a member elected at a bye-election shall make and subscribe such oath or affirmation before the President.