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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(3) in The Haryana Right to Service Act, 2014

(3)The Chief Commissioner or the Commissioner shall, before he enters upon his office, take an oath of allegiance before the Governor or some other person appointed by him in that behalf, according to the form set out for the purpose in the Schedule annexed to the Act.