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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(4) in Manipur Rural Local Bodies Ombudsman Act, 2013

(4)A person appointed to be the Ombudsman shall, before he enters upon office, make and subscribe before the Governor or some person appointed in that behalf by him, an oath or affirmation according to the form prescribed.