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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in The U.P. Electricity Reforms Act, 1999

(3)The Chairperson shall, before entering upon his office make and subscribe an oath of office and secrecy before the Governor and every other member before the Chairperson in such form as may be prescribed.