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Union of India - Section

Section 13 in The Navy Act, 1957

13. Oath of allegiance.—

Every officer and every sailor shall, as soon as may be, after appointment or enrolment make and subscribe before the commanding officer of the ship to which he belongs, or the prescribed officer an oath or affirmation in the following form, that is to say:—“I do swear in the name of GodSolemnly affirm that I will bear true faith and allegiance to theConstitution of India as by law established and that I will, as in duty bound, honestly and faithfully serve in the naval service and go wherever ordered by sea, land or air, and that I will observe and obey all commands of the President and the commands of any superior officer set over me, even to the peril of my life.”.