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State of West Bengal - Section

Section 21 in The Darjeeling Gorkha Hill Council Act, 1988

21. [ Oath or affirmation by] [Section 21 substituted by W.B. Act 5 of 1989.] [Councillors.] [Word substituted by W.B. Act 3 of 1994.] - [Every Councillor, other than the Chairman and Chief Executive Councillor,] [Words substituted by W.B. Act 3 of 1994.] shall, [before the first meeting of the General Council or as soon as thereafter,] [Words substituted by W.B. Act 3 of 1994.] make and subscribe before such person as may be appointed by the Government in this behalf, an oath or affirmation, and shall be given a certificate of receipt of the form of oath or affirmation as so made and subscribed, according to the form set out for the purpose in the [First Schedule] [Words substituted by W.B. Act 3 of 1994.].