Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(b) in The Central Reserve Police Force Rules, 1955 (b)Attestation may be waived by the Commandant in the case of those officers and men on deputation who have already taken such an oath or affirmation elsewhere.
