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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(a) in Territorial Army Rules, 1948

(a)Every person enrolled shall be attested by his Commanding Officer, and for this purpose an oath or affirmation shall be administered to him in one of the forms specified in Form II, or in such other form to the same purport as the commanding Officer deems to be in accordance with the religion of the person to be attested, or otherwise binding on his conscience.