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Union of India - Section

Section 24 in The Jammu and Kashmir Reorganisation Act, 2019

24. Oath or affirmation by members.

- Every member of the Legislative Assembly shall, before taking his seat, make and subscribe before the Lieutenant Governor of the said Union territory, or some person appointed in that behalf by him, an oath or affirmation according to the form set out for the purpose in the Fourth Schedule of this Act.